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Report No. 58 Article 136 considered 3.34. At this stage, we may state that we shall later1 consider the question whether Article 136 should be suitably amended so as to exclude, from its purview, ordinary civil and criminal appeals covered by Articles 133 and 134. We may anticipate our conclusion and state that we propose to recommend no such change in Article 136. It is on that basis that our recommendation to amend Article 134(1)(c) is founded. 1. Para. 3.54, infra.    |
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