Report No. 60
15.15. Section 28(1).-
Under section 28(1), "in any Central Act or Regulation, and in any rule, bye-law, instrument or document, made under, or with reference to, any such Act or Regulation", any enactment may be cited by reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof. There is also a provision as to citation of a provision of an enactment.
The sub-section can be usefully extended to statutory instruments.
For the above purpose, we recommend that section 28(1) should be revised as below.
Revised section 28(1)
"(1) In any Central Act or Regulation, and in any statutory instrument, or document, made under, or with reference to, any such Act or Regulation-
(a) any enactment may be cited by reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof, and
(b) any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained."
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