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Report No. 43 7.33. Defect in clause (d) of the definition.- Clause (d) lacks clarity. While enumerating the various places, it does clearly not bring out the idea that the two requirements, namely,- (i) a declaration should be made that information relating to, or obstruction etc., of the place, would help the enemy, and (ii) a copy of the notice declaring the place to be a prohibited place should be affixed, are intended to apply to every one of the places enumerated in the clause.    |
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