Report No. 60
3.96. Section 3(66)-"year"-amendment recommended.-
In section 3(66)-definition of the expression "year"-the existing word "British" should be replaced by the word "Gregorian", which is the accurate word. The revised definition should be as follows:-
Revised section 3(66)
3(66). "year" shall mean a year reckoned according to the Gregorian calendar.
3.96A. Section 3A (New)-Non-application of section 3.-
We have finished discussion of section 3, which contains the principal definitions. The section applies to the General Clauses Act, 1897, and to Central Acts passed thereafter. We are recommending the insertion of certain new definitions.1 Some of them may not be appropriate for existing laws2. Hence, in respect of them, an exception is required to the general provision in section 3. For that purpose, we recommend a new section as follows:-
Section 3A (new)
3A. The definitions in section 3 of the following words and expressions, that is to say.
............................
(i) "daughter", do not apply to-
(a) this Act so far as it relates to the period before the day3 of ,or
(b) to any Central Act or Regulation made before the day4 of 1974.
1. Section 3(62A) is to be added
See para. 3.91, supra
2. Section See para. 3.91 supra
3. Date of commencement of amended
4. Date of Commencement of amending Act to be entered.
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