
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 13 Section 196.- To section 196 of the principal Act, the following Explanation shall be added, namely:? "Explanation.-For the purpose of ratification it is immaterial whether the person by whom the act is done is an agent exceeding his authority, or a person having no authority to act for the person ratifying it; but an act which is in its inception void cannot be ratified". |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |