 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
9. [Repeal.] Rep. by the Repealing and Amending Act, 1914 (10 of 1914), s. 3 and the Second Schedule. 1. Section 7 renumbered as sub-section (1) thereof by Act 4 of 2005, s. 2 and the Schedule (w.e.f. 11-1-2005). 2. Subs. by s. 2 and the Schedule, ibid., for "may make any rules" (w.e.f. 11-1-2005). 3. Ins. by s. 2 and the Schedule, ibid. (w.e.f. 11-1-2005).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back