(1)The enactments specified in Schedule I hereto annexed are repealed in the territories to which this Act extends by its own operation.(2)Any enactment or document referring to any enactment hereby repealed shall be construed to refer to this Act or to the corresponding portion thereof.(3)The repeal of any enactment by this Act shall not revive any right, privilege, matter or thing not in force or existing at the commencement of this Act.
