Report No. 60
3.97. Sections 4 and 4A.- No changes are required in sections 4 and 4A.
3.98. Section 4B-Grammatical variations and exclusion of definitions by context (New).-
A new section dealing with grammatical variations and cognate expressions is proposed to be added.
3.99. It will also be useful to provide that definitions are subject to a different intention in the context. Such a provision will shorten the language of Central Acts. Henceforth, it will not be necessary to insert, in the definition clause in each Act, any words excluding a contrary intention in the context. The new section should be as follows:
Section 4B (New)
"4B. In every Central Act or Regulation, made on or after the day of 1, where a word is defined:
(a) the word shall have the meaning assigned by the definition, unless the context otherwise requires;
(b) grammatical variations of that word and its cognate expressions shall have corresponding meanings, unless the context otherwise requires."
1. Date of Commencement of amending Act to be entered.
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