8. Short title, interpretation, commencement, repeal and saving.-
(1)This Act may be cited as the Diplomatic Privileges Act, 1964.(2)This Act shall be construed as if Southern Rhodesia were a State.(3)This Act shall come into force on such day as Her Majesty may by Order in Council appoint.(4)The enactments mentioned in Schedule 2 to this Act are hereby repealed to the extent specified in column 3 of that Schedule.(5)Any Order in Council under the Diplomatic Immunities Restriction Act, 1955, which is in force immediately before the commencement of this Act shall, so far as it could have been made under section 3 of this Act, have effect as if so made.
