Report No. 24

Section 4

An Explanation has been added to deal with the local limits of the jurisdiction of the Commission in relation to summoning a witness to attend in person. It broadly follows section 74 of the Copyright Act, 1957 and section 92 of the Representation of the People Act, 1951. Detailed reasons have been already given.1

1. See the body of the Report, para. 27.

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