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Report No. 65 V. Conclusion 18.17. Recommendation.- Having, considered all aspects of the matter, we are of the view that- (a) fraud should be specifically mentioned as a ground for non-recognition, and should not be left to be dealt with under the head of "public policy" or as breach of natural justice1; (b) the provision in this regard should be a simple one as in section 44 of the Evidence Act2. 1. Para. 18.11, supra. 2. Para. 18.12, supra.    |
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