Citation Codes Equivalent Citations citation codes Attorney(S) Acts Scotland Act 1998 (Consequential Modifications) (No 2) Order 1999 (SI 1999/1820), article 4 section 35(3) of the Law Reform (Miscellaneous Provisions)(Scotland) Act 1990 to act article 6(1) of the Convention. Section 57(2) of the Scotland Act 1998 provides:"A section 22 of the Law Reform (Miscellaneous Provisions) (Scotland) Act 1985 section 23 of the Administration of Justice (Scotland) Act 1933. Provisions) (Scotland) Act 1990.Section 35(3) of the 1990 Act, Judicial Pensions and Retirement Act 1993, section 26, section 11(4) of the Sheriff Courts (Scotland) Act 1971 section 11 of the Sheriff Courts (Scotland) Act 1971. section 1(3) of the Scottish Land Court Act 1993), 13(a) of Schedule 6 to the Scotland Act 1998. section 44(1)(c) of the Scotland Act 1998 section 57(2) of the Scotland Act 1998. section 44(2) of the Scotland Act 1998 Judicial Pensions Act 1959, section 2, section 44 of the Scotland Act 1998. Provisions) (Scotland) Act 1990 Section 35(3) of the 1990 Act, section 11(4) of the 1971 Act section 22 of the 1985 Act section 11 of the 1971 Act. section 35(3) of this Act section 48(5) of that Act. Rights Act 1998. Courts Act 1981 section 11(d) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account