(1)On and from the coming into force of this Act, the following shall stand repealed in so far as the matters therein contained are covered by, or are consistent with, the provisions of this Act, namely : (a)the enactments mentioned in the Second Schedule;(b)any laws of the covenanting State, other than the enactments mentioned in the Second Schedule, relating to matters covered by the provisions of this Act; and(c)any laws amending the enactments or laws referred to in Clauses (a) and (b).
