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Report No. 13 Section 198.- For section 198 of the principal Act, the following section shall be substituted, namely:- "198. Knowledge requisite for valid ratification. No valid ratification can be made by a person whose knowledge of the facts of the case is materially defective, except where such person intends to ratify the act and take the risk whatever the facts of the case may be. Explanation.-It is not necessary that the person ratifying should have knowledge of the legal effect of the act, or of collateral circumstances affecting the nature thereof".    |
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