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Report No. 140 3.4. Bill as reported.- But the actual Bill, as annexed to the Report of the Committee, made such a declaration mandatory. The Bill annexed to that Report further contained an additional proviso, clarifying that the above declaration shall be made, notwithstanding the fact that the acknowledgment, having been lost or mislaid or for any other reason has not been received by the court within 30 days from the date of issue of the summons. The Bill, as reported by the Joint Committee, also made certain other minor changes, which are not material for the present purpose.    |
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