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5. Duration of section 3 and rules. Section 3 and all rules made thereunder shall cease to have effect on the expiration of 1 [fifteen years] from the commencement of this Act, but such cesser shall not affect the validity of any appointment previously made in pursuance of the said rules. 1. Subs. by Act 1 of 1969, s. 3, for "ten years" (w.e.f. 19-3-1969).    |
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