Report No. 60
4.3A. Present rules in England.-
As already stated1, the present rule in England concerning the commencement of statutes is, that in the absence of a specially appointed day, statutes commence their operation upon receipt of the Royal assent. Unless a new statute provides otherwise, the old law remains applicable to all events occurring before the commencement of the new statute.
1. Para. 4.2, supra.
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