Report No. 60

Section 19A (New)

"19A. Deviation from form.-

Whenever a form is prescribed or specified for any act by any Central Act or Regulation, or by any statutory instrument made thereunder, then, save as is otherwise expressly provided by such Central Act or Regulation or by such statutory instrument, any deviations therefrom neither affecting the substance nor calculated to mislead, shall not render the act or form invalid.1

1. New section 19A can apply to existing Acts also.

[Ch. 11]