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15. [Repeal of Acts IX of 1918 and XII of 1924.] Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and the Sch. 1. Subs. by Ordinance 64 of 1942, s. 7. 2. S. 13 re-numbered as sub-section (1) thereof by Act 4 of 1986, s. 2 and the Schedule (w.e.f. 15-5-1986). 3. Subs. by A.O. 1937, for "L.G.". 4. The words "after consulting the High Court concerned" omitted by Act 23 of 1970, s. 4. 5. Ins. by Act 4 of 1986, s. 2 and the Schedule (w.e.f. 15-5-1986). 6. S. 14 renumbered as sub-section (1) of the section by Ordinance 64 of 1942, s. 8. 7. Subs. by the A.O. 1937, for "The G.G. in C.". 8. Ins. by Ordinance 64 of 1942, s. 8.    |
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