Report No. 60
Revised section 14
14. (1) Where, by any Central Act or Regulation made after the commencement of this Act or by any statutory instrument made thereunder, any power is conferred or any duty imposed, then, unless a different intention appears, that power may be exercise, and that duty shall be performed from time to time as occasion requires.
(2) This section applies also to an Central Acts and Regulations made on or after the fourteenth day of January, 1887, and to statutory instruments made thereunder.
[Ch. 11]
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