9. In section 240 of the principal Act, in sub-section (2),

(i) after clause (s), the following clause shall be inserted, namely:

"(sa) other conditions under clause (h) of sub-secton (2) of section 25;";

(ii) after clause (w), the following clause shall be inserted, namely:

"(wa) other requirements under sub-section (4) of section 30;".

Back

Index

Next