(3)The provisions of [sub-sections (3), (5), (9) and (10)] [ Substituted by Act 45 of 1972, Section 13, for " sub-sections (3) and (5) to (10) inclusive" (w.e.f. 1.1.1973).] of section 24 shall apply in relation to any appeal under this section as they apply in relation to any appeal under that section.
