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Report No. 60 Section 3A (New) 3A. The definitions in section 3 of the following words and expressions, that is to say,1 (i) "daughter", do not apply to- (a) this Act so far as it relates to the period before the day2 of , or (b) to any Central Act or Regulation made before the day3 of , 1974. [Ch. 3] 1. List to be given. 2. Date of commencement of amended Act to be entered. 3. Date of commencement of amending Act to be entered.    |
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