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Report No. 185 2. Amendment of section 1.- In the Indian Evidence Act 1872, hereinafter referred to as the principal Act, in section 1, the words "other than Courts-martial convened under the Army Act (44 & 45 Vict., C. 58), the Naval Discipline Act (29 & 30 Vict., C. 109) or the Indian Navy (Discipline) Act, 1934 or the Air Force Act (7-Geo. 5, C 51)", shall be omitted."    |
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