Report No. 60
12.42. Position in England as to pre-publication.-
It may be noted that section 1 of the Rules Publication Act, 1893, in England, contained a provision for compulsory pre-publication in respect of those statutory rules to which the section applied. That Act has, however, been repealed by section 12 of the Statutory Instruments Act, 1946. Section 4 of the latter Act does not appear to contemplate compulsory pre-publication.
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