Report No. 60
3.88A. Section 3(56)-"sign".- Section 3(56) defines the expression "sign". It needs no change.
3.88B. Section 3(57)-"son".- Section 3(57) defines the expression "son". It needs no change.
3.88C. Section 3(58)-"State".- Section 3(58) defines the expression "State". It needs no change.
3.88D. Section 3(59)-"State Act".- Section 3(59) defines the expression "State Act". It needs no change.
3.88E. Section 3(60)-"State Government".-
No changes are proposed in the definition of "State Government", in section 3(60).
3.88F. Section 3(60A)-"statutory instrument" (New).-
A definition of "statutory instrument" is proposed to be inserted1, as a useful provision. The new definition should be as follows:
1. See also para. 12.2, infra,
Section 3(60A) (New)
3(60A). "statutory instrument" shall mean a rule, notification, bye-law, order, scheme, form or other instrument made under an enactment.
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