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Report No. 185 44. Amendment of section 76.- In section 76 of the principal Act, the Explanation shall be renumbered as Explanation 1 thereof and after the Explanation as so renumbered, the following Explanations shall be inserted, namely:- "Explanation 2.- For the purposes of this section, it is not necessary that the public should have a right to inspect the document and it is sufficient if the person demanding a copy has a right to inspect the document of which the copy is demanded. Explanation 3.- If a person has a right to obtain a copy of a document, he shall be deemed to have a right to inspect; and where a person has been conferred by any law , a right to inspect or a right to obtain a copy thereof or where a rule or order made by the Government allows a copy to be given, this section applies notwithstanding any provision of law requiring that the document shall be treated as confidential as regards other persons."    |
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