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Report No. 24 32. Section 6A (New).- In our opinion, it is desirable to make it clear in the interests of trade that nothing in the Act shall render it compulsory for any person giving evidence to disclose any secret process of manufacture.1 We recommend that a new section2 be inserted to that effect. 1. Cf. The Royal Commission Act, Australia, 1902-1933, section 6D(1). 2. See App I, section 6A.    |
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