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Report No. 65 Chapter 22 Recommendations 22.1. Recommendations.- In the light of the discussion in the preceding Chapters, we recommend the enactment of a separate law on the lines indicated in the Bill annexed to this Report.1 The Bill is, as is the usual practice of the Commission, a rough draft, intended to indicate in a concrete form our recommendations. We may repeat what we have stated, namely, that suitable amendment excluding the application of section 13, Code of Civil Procedure, 1908, and section 41, Evidence Act, will also be required,2 if our recommendations are accepted and the Bill introduced. 1. See Appendix. 2. Chapter 20, supra.    |
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