Report No. 60
Section 29A (New)
29. Saving for enactments made before amendment.-
The provisions of this Act respecting the construction of Central Acts or Regulations made on or after the day of 1 shall not affect the construction of any Central Act Of 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.
[Ch. 15]
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