- Notwithstanding anything contained in section 13, the first Registrar shall be appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as soon as practicable after the passing of this Act for a period not exceeding three years and on such conditions as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks fit.
