Report No. 66
6.2. Recommendations to amend section 2 - Second paragraph.-
We would like to point out that this provision is too widely expressed, inasmuch as, by virtue of section 6(2), section 6 of the Act applies to the persons excluded by section 2, second paragraph, as from the date mentioned in section 6(2) in that behalf. This is the position after the amendment of section 6 in 1959. It is, therefore, desirable that in the second paragraph of section 2, the opening portion should be revised so as to read-
"But, except as otherwise provided by sub-section (2) of section 6, nothing herein contained applies."
We recommend that the second paragraph should be amended as above if the present structure is to be maintained.
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