- In any Act to which this Chapter applies,-(a)for the purpose of reviving, either wholly or partially, an Act or Regulation, wholly or partially repealed, it shall be necessary expressly to state such purpose;(b)for the purpose of excluding the first in a series of days or any other period of time, it shall be sufficient to use the word "from";(c)for the purpose of including the last in a series of days or any other period of time, it shall be sufficient to use the word "to";(d)for the purpose of expressing that a law relative to the chief or superior of an office shall apply to the deputies or subordinates lawfully executing the duties of such office in the place of their superior it shall be sufficient to prescribe the duty of the superior;(e)for the purpose of indicating the relation of a law to the successors of any functionaries, or of corporations having perpetual succession, it shall be sufficient to express its relation to the functionaries or corporations; and(f)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, it shall be sufficient to mention the official title of the officer at present executing such functions, or that of the officer by whom the functions are commonly executed.
