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Report No. 60 1.28. No difficulty likely.- It appears to us that there should be no such difficulty. Any amendments, additions or deletions which may be made in the General Clauses Act, 1897, would not affect the Constitution. Interpretation of the Constitution will continue to be governed by the General Clauses Act, as in force immediately before the Constitution.1 The Act cannot be so repealed or modified as to affect the interpretation of the Constitution. 1. Subject to adaptations made under Article 372 of the Constitution.    |
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