(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Act, it shall be necessary, for the purpose of reviving, either wholly or partially, any enactment wholly or partially repealed, expressly to state that purpose.(2)This section applies also to all [Central Acts] [Substituted by A.O.1937, for " Acts of the Governor General-in-Council" .]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.
