Report No. 60
12.48. Section 24-Continuation of notifications etc.-
In section 24, which provides for the continuance of notifications etc. issued under a repealed law, certain verbal changes are recommended, namely, the substitution of the comprehensive expression 'statutory instrument' in place of rules, etc. Our recommendation, therefore, is as follows:-
Section 24
In section 24, for the words "notification, order scheme, rule, form or bye-law", wherever they occur, the words "or statutory instrument" shall be substituted.
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