(1)In any [Central Act] [Substituted by A.O.1937, for " Act of the Governor General-in-Council" .] or Regulation made after the commencement of this Act, it shall be sufficient, for the purpose of indicating the application of a law to every person or number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.(2)This section applies also to all [Central Acts] [Substituted by A.O.1939, for " Acts of the Governor General-in-Council" .] made after the third day of January, 1868, and to all Regulations made on or after the fourteenth day of January, 1887.
