Report No. 60

2.6. Object of Interpretation Act to standardise the interpretation.-

An interpretation Act is, thus1, one of the aids to interpretation. The primary purpose of an interpretation Act is to standardise the interpretation. The importance and utility of this aspect should not be under-rated. The avoidance of uncertainty as to the meaning of statute law helps the average citizen, by reducing the scope for ingenious argument. It is, therefore, an effort to simplify and "demystify" the substantive law2.

1. Para. 2.5, supra.

2. See also para. 1.8, supra.