Report No. 64

7.8. Section 24.- This takes us to section 24. It saves laws relating to juvenile offenders, and needs no change.

7.9. Schedule of powers of Magistrates to be inserted.-

In view of what we have stated above, in connection with the definition of "Magistrate1", the following Schedule2 dealing with the powers of Magistratts should be inserted in the Act.

1. See discussion as to section 2(e) definition of "Magistrate".

2. See para. 4.10, supra.