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Report No. 185 Section 15 In para 8.176, the 69th Report stated that no change in the law is recommended. We have recommended, differing from the said recommendation, that section 15 be revised as under: "15. Facts bearing on question whether act was accidental or intentional.- When there is a question whether an act of a person was accidental or intentional, or was done by a person with a particular knowledge or intention, the fact that such act formed part of a series of similar occurrences, in each of which the same person doing the act was concerned, is relevant."    |
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