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Report No. 185 Section 34 We do not think any amendment of section 34 is needed. We agree with conclusion in the 69th Report. We however agree (see para 13.27 of 69th Report) that the words "such statements" be substituted by the words "such entries". Section 35 We agree with the recommendation in the 69th Report (see para 14.20) that section 35 be revised with slight modification as follows: "35. Relevancy of entry in public record or in electronic record made in performance of public duty .- An entry in any public or other official book, register, record or electronic record stating a fact in issue or relevant fact, and made by (a) a public servant in the discharge of his official duty, or (b) any other person in performance of a duty specially enjoined by the law of the country in which such book, register, record or electronic record is kept, is itself a relevant fact."    |
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