Each of the enactments described in the first three columns of the third schedule may, without prejudice to any other mode of citation, be cited for all purposes by the short title mentioned in that behalf in the fourth column thereof. SCHEDULE I[ Repealed.] THE FIRST SCHEDULE.--[ Repeals.] Rep. by the Repealing and Amending Act, 1903 (1 of 1903 ), s. 4 and Sch. III. SCHEDULE II[ Repealed] THE SECOND SCHEDULE.--[ Amendments.] Rep. by the Repealing Act, 1938 (1 of 1938 ), s. 2 and Sch.
