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Report No. 185 Section 37 We recommend that section has to be revised as follows: "37. Relevancy of statement as to fact of public nature contained in certain Acts or notifications.- When the Court has to form an opinion, as to the existence of any fact of a public nature, any statement of it made in a recital containe.- (a) in any Central Act, Provincial Act, or a State Act, or (b) in a Government notification appearing in the Official Gazette, or (c) as respects the period before 15th day of August, 194.- (i) in any Act of Parliament of the United Kingdom, or (ii) in a Government notification appearing in any printed paper purporting to be the London Gazette or the Government Gazette of any Dominion, colony or possession of His Majesty, or (iii) in a notification by the Crown Representative appearing in the Official Gazette, is a relevant fact." Section 38 We agree with the recommendation in para 14.59 of the 69th Report but instead of the words 'other than India', the words 'outside India' are appropriate (as in the English Act of 1972) and have to be added after the words 'any country'.    |
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