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Report No. 185 96. Omission of section 166.- Section 166 of the principal Act shall be omitted. 97. Omission of section 21 of Act 30 of 1956.- In the Hindu Succession Act, 1956, section 21 shall be omitted. 98. Amendment of Act 1 of 1908.- In the Code of Civil Procedure 1908, in section 87A, sub-section (2A) shall be omitted.    |
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