Report No. 42
17. Omission of section 86.- Section 86 of the Code shall be omitted.
18. Re-numbering of sections 87 to 90.-
Sections 87 to 90 of the Code shall be re-numbered as sections 49 to 52, respectively.
19. Re-numbering and amendment of section 91.-
Section 91 of the Code shall be re-numbered as section 53, and in the said section as so re-numbered, for the words and figures "sections 87, 88 and 89", the words and figures "sections 49, 50 and 51" shall be substituted.
20. Re-numbering and amendment of section 92.-
Section 92 of the Code shall be re-numbered as section 54, and in the said section as so re-numbered in the Explanation, for the words and figures "sections 88, 89 and 92", the word and figures "sections 50, 51 and 54" shall be substituted.
21. Re-numbering of section 93.- Section 93 of the Code shall be re-numbered as section 55.
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