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Report No. 58 Questions selected for consideration 2.14. Bearing in mind the above considerations, we have selected, for examination, such questions concerning the jurisdiction and structure of the higher judiciary as require urgent attention. As we have pointed out1, this selection was not madeon any theoretical basis, but on pragmatic considerations and keeping in view the gravity and nature of the problems, as disclosed by our experience in this field. 1. See Chapter 1.    |
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