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Report No. 25 9. Possible solutions.- We have given careful consideration to the problem posed1 to us, and we think that there are the following possible solutions:- (i) Amendment of section 510, Criminal Procedure Code,2 so as to make it applicable to reports of officers of the India Security Press, Nasik Road and of the Office of the Controller of Stamps. (ii) Insertion of a new section in the Code on the lines of section 25 of the Drugs Act, 1940, which will make the report of the officers in question conclusive evidence of the facts stated therein. (iii) Insertion of a new self-contained provision in the Criminal Procedure Code on the lines of sections 509 and 510 of the Code, which gives effect to the objectives in view.3 1. Paras. 1 and 7, supra. 2. The section is cited in para. 5, supra. 3. Para. 7, supra.    |
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