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Report No. 65 VII. Ordinary Residence 2.29. Ordinary residence.- The next expression relevant to the question under discussion is "ordinary residence"-an expression which one meets with in taxation law.1 Ordinary residence should be residence in the ordinary course of the man's life, not exceptional or accidental. Here again, intention as such is not material, except in-so-far as it may indicate whether the residence is exceptional or accidental. 1. See para. 2.27, supra.    |
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