Report No. 60

4.3. Provision in Canada.-

The Canadian Interpretation Act has a provision similar1 to the English Act of 1973 quoted below2:-

"The Clerk of the Parliaments shall endorse on every Act, immediately after the title thereof, the day, month and year when the Act was assented to in Her Majesty's name; such endorsement shall be taken to be a part of the Act, and the date of such assent shall be the date of the commencement of the Act, if no other date of commencement is therein provided."3

1. Para. 4.2, supra.

2. Section 5(1), Canadian Interpretation Act.

3. See also para. 4.15, infra.