Report No. 11
Appendix II
Table A Showing the provisions in the existing Act and the corresponding provisions, if any, in Appendix I.
Existing provision |
Corresponding provision, if any, in Appendix I |
1 |
2 |
| Section 1 | Sections 1 and 2 |
| Section 2 (Repealed) | |
| Section 3 | Section 4(5) |
| Section 4 | Sectidn 4(29) |
| Section 5, para. 1 | Section 4(7)(ii) |
| Section 5, para. 2 | Section 13(b) |
| Section 5, para. 3 | Section 13(a) |
| Section 5, para. 4 | Section 13(d) |
| Section 6 | Section 4(8) |
| Section 7, para. 1 | Section 4(10) |
| Section 7, para. 2 | Section 4(11) |
| Section 7, para. 3 | Section 4(1) |
| Section 7, para. 4 | Section 4(2) |
| Section 7, para. 5 | Section 4(27) |
| Section 8 | Section 4(12) |
| Section 9 | Section 4(13) |
| Section 10 | Section 4(28) |
| Section 11 | Section 4(15) |
| Section 12 | Section 4(23) |
| Section 13(1), main para. | |
| Expin. (i) | Section 4(18) |
| Expin. (ii) | Section 4(17) |
| Expin. (iii) | Section 18 |
| Section 13(2) | Section 25 |
| Section 14 | Section 4(24) |
| Section 15 | Section 4(14), part |
| Section 16(1), part | Section 34 |
| Section 16(1), part | Section 4(14), part |
| Section 16(2) | Section 35 |
| Section 17 | Section 24 |
| Section 18 | Section 23 |
| Section 19, part | Section 14(b) |
| Section 19, part | Section 14(c) |
| Section 20 | Section 20 |
| Section 21, earlier half | Sections 16 & 4(4), part |
| Section 21, latter half | Sections 14 & 4(4), part |
| Section 22, para. 1 | Section 4(22) |
| Section 22, para. 2 | Section 29(1) |
| Section 23 | Section 29(2) |
| Section 24 | Section 29(3) |
| Section 25 | Section 29(4) |
| Section 26, para. 1 | Section 5 |
| Section 26, para. 2 | Section 6 |
| Section 26, para. 3 | Section 7 |
| Section 27 | Section 8 |
| Section 28, earlier part | Section 66(1) |
| Section 28, latter part | Section 66(2) |
| Section 29 | Section 67 |
| Section 30, part | Section 56(1) |
| Section 30, part | Section 57(1) |
| Section 31 | Section 57(2) |
| Section 32, part | Section 56(3) |
| Section 32, part | Section 58 |
| Section 32, part | Section 61, part |
| Section 33 | Section 113 |
| Section 34 | Section 115 |
| Section 35, para. 1, part | Section 59 |
| Section 35, para. 1, part | Section 61, part |
| Section 35, para. 2 | Section 14(d) |
| Section 36 | Section 63 |
| Section 37, part | Section 60(1) & (2) |
| Section 37, part | Section 61, part |
| Section 38, part | Section 60(3) |
| Section 38, part | Section 61, part |
| Section 39 | Section 62 |
| Section 40 | Section 78(3) |
| Section 41 | Section 56(4) |
| Section 42 | Section 116 |
| Section 43, para. 1, earlier half | Section 10(a) |
| Section 43, para. 1 latter half | Section 10(b) |
| Section 43, Exc. I | Section 64(3) |
| Section 43, Exc. II | Section 65 |
| Section 44, para. 1 | Section 11 |
| Section 44, Expin. | Section 22 |
| Section 45 | Section 12 |
| Section 45A | Section 53 |
| Section 46, para. 1 | Section 21(1) |
| Section 46, para. 2 | Section 21(2) |
| Section 46, para, 3 | Section 21(3) |
| Section 46, para. 4 | Section 30(a), part |
| Section 46, para. 5 | Section 30(b), part |
| Section 47, main part | Section 30(a), part |
| Section 47, Exc. | Section 42 |
| Section 48 | Section 30(b), part |
| Section 49 | Section 36 |
| Section 50, earlier half | Section 45 |
| Section 50, latter half | Section 39 |
| Section 51 | Section 31 |
| Section 52, para. 1 part | Section 40 |
| Section 52, para. 1 | Section 41(1) |
| Section 52, para. 2 | Section 41(2) |
| Section 53 | Section 51(1) |
| Section 54 | Section 37 |
| Section 55 | Section 38 |
| Section 56 | Section 32 |
| Section 57 | Section 43 |
| Section 58 | Section 28 |
| Section 59, main para. | Section 49 |
| Section 59, proviso | Section 50 |
| Section 60 | Section 46 |
| Section 61, para. 1, part | Section 119 |
| Section 61, para. 1, part | Section 120(1)(a), part |
| Section 61, para. 2 | Omitted [see section 120(3)(d)] |
| Section 61, para. 3, part | Section 120(1)(b)(i) |
| Section 61, para. 3 part | Section 120(3)(b) |
| Section 61, para. 4 | Section 121 |
| Section 62 | Section 140 |
| Section 63 | Section 114(1) |
| Section 64, para. 1 part | Section 79(2) |
| Section 64, para. 1 part | Section 69(1), main para |
| Section 64, para. 1, part | Section 79(1) |
| Section 64, para. 1 | Section 73(2) |
| Section 64, para. 1 part | Section 73(3), part |
| Section 64, para. 2 | Section 74(1) |
| Section 64, Exception | Section 69(1), Exception |
| Section 65 | Section 73(5) |
| Section 66 | Section 73(4)(i) |
| Section 67, earlier part | Section 73(4)(iii) |
| Section 67, latter part | Omitted |
| Section 68 | Section 73(6)(i), part |
| Section 69 | Section 73(6)(i), part |
| Section 70 | Section 73(6)(iii) |
| Section 71, part. | Section 73(6)(iv), main para. |
| Section 71, part | Section 120(1)(b)(iv) |
| Section 72 | Section 73(4)(iv) |
| Section 73 | Section 73(4)(v) |
| Section 74 | Section 73(4)(ii) |
| Section 75, part | Section 73(3), part |
| Section 75, part | Section 120(1)(a), part |
| Section 75, part | Section 120(1)(a), part |
| Section 75A, part | Section 73(7) |
| Section 75A, part | Section 120(2) |
| Section 76(a), para. 1 | Section 75(a) |
| Section 76(a), para. 2 | Section 75(b) |
| Section 76(a), para. 3 | Section 75(c) |
| Section 76(a), para. 4 | Section 75(d) |
| Section 76(b) | Section 75(e) |
| Section 76(c) | Section 75(f) |
| Section 76(d) | Section 75(g) |
| Section 77 | Section 126 |
| Section 78 | Section 76(1) |
| Section 79 | Section 82(a) |
| Section 80, para. 1 | Section 82(b) |
| Section 80, Expin | Omitted |
| Section 81 | Section 77 |
| Section 82(a) | Section 78(1)(a) |
| Section 82(b) | Section 78(1)(b) |
| Section 82(c) | Section 76(2) |
| Section 83 | Section 114(2) |
| Section 84(1) | Section 155(1) |
| Section 84(2) | Omitted |
| Section 84(3) | Section 155(2) |
| Section 85(1) | Section 141(1) |
| Section 85(2) | Section 141(2) |
| Section 85A | Section 156 |
| Section 86, main para., part | Section 80 |
| Section 86, main para., part | Section 123, Expl. (e) |
| Section 86, Expin. | Section 123, Expl. (e) to (d) |
| Section 87, para. 1 | Section 81(1) |
| Section 87, para. 2 | Section 81(2) |
| Section 87, para. 3 | Section 81(3) |
| Section 88 | Section 81(4) |
| Section 89, part | Section 76(5) |
| Section 89, part | Section 149, proviso |
| Section 90 | Section 78(1)(c) |
| Section 91, para. 1, part | Section 122(1)(a) |
| Section 91, para. 1, part | Section 122(1)(b) |
| Section, 91, para. 2 | Section 122(1)(c) |
| Section 92 | Section 84 |
| Section 93, para. 1, part | Section 70(1), 125(1) |
| Section 93, para. 1, part | Section 85, opening lines |
| Section 93, para. 1, part | Section 125(1) |
| Section 93, para 1, part | Section 85(a) |
| Section 93, para. 2 | Section 70(2) |
| Section 94, para. 1, part | Section 85(b) |
| Section 94, para. 1, part | Section 86 |
| Section 94, para. 1, part | Section 87(1) |
| Section 94, para 2. | Section 88 |
| Section 95 | Section 89 |
| Section 96 | Section 87(2) |
| Section 97 | Section 90 |
| Section 98 | Section 91 |
| Section 99 | Section 92 |
| Section 100, para. 1 | Section 93(1) |
| Section 100, para. 2 | Section 93(2) |
| Section 101 | Section 94 |
| Section 102 | Section 95 |
| Section 103 | Section 96 |
| Section 104 | Section 71 |
| Section 104A | Section 97 |
| Section 105 | Section 98 |
| Section 106, para. 1 | Section 99(1) |
| Section 106, para. 2 | Section 99(2) |
| Section 107 | Section 100 |
| Section 108 | Section 130 |
| Section 109 | Section 131 |
| Section 110 | Section 132 |
| Section 111, para. 1 | Section 133, main para. |
| Section 111, para. 2 | Section 133, proviso (a) |
| Section 112 | Section 133, proviso (b) |
| Section 113 | Section 134 |
| Section 114 | Section 136(2) |
| Section 115 | Section 128 |
| Section 116 | Section 129 |
| Section 117(a) | Section 101(1)(a) |
| Section 117(b) | Section 101(1)(d), part |
| Section 117(c) | Section 101(1)(c) |
| Section 117(d) | Section 101(1)(d), part |
| Section 117(e), earlier half | Section 101(2) |
| Section 117(e), latter half | Section 101(3) |
| Section 118 | Section 102 |
| Section 119 | Section 103 |
| Section 120 | Section 105 |
| Section 121 | Section 106 |
| Section 122 | Section 107 |
| Section 123 | Section 143(1) |
| Section 124 | Section 143(2) |
| Section 125, para. 1 | Section 145(2) |
| Section 125, para. 2 | Section 145(3) |
| Section 125, para. 3 | Section 145(4) |
| Section 125, para. 4 | Section 145(5) |
| Section 126 | Section 147 |
| Section 127 | Section 148 |
| Section 128 | Section 150 |
| Section 129 | Section 149, main para. |
| Section 130 | Section 151 |
| Section 131 | Section 152 |
| Section 131A | Section 157 |
| Section 132 | Section 138 |
| Section 133 | Section 139 |
| Section 134, part | Section 108(a), main para. |
| Section 134, part | Section 108(b)(i) |
| Section 135, part | Section 108(b)(iv) |
| Section 135, part | Section 108(b)(v) |
| Section 136 | Section 108(a) proviso (i) |
| Section 137 | Section 109 |
| Section 138 (repealed) | ... |
| Section 139 (repealed) | .... |
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