Report No. 60
15.17. Section 29A (New)-Savings for enactments made in proposed amendment.-
We recommend the insertion of a new section to provide that the provisions of this Act (as amended respecting the construction of new Central Acts etc.) shall not affect the construction of existing Central Acts. It will be on the following lines:-
Section 29A (New)
29A. Saving for enactments made before amendment.-The provisions of this Act respecting the construction of Central Acts or Regulation made on or after the day of 1 shall not affect the construction of any Central Act or Regulation made before that date, although the Central Act or Regulation is continued or amended by any Central Act or Regulation made on or after that date.
1. Date of commencement of amendment Act to be entered.
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