Report No. 10
136. Section 13.-
Section 13 has been retained with the addition that the persons required to furnish information shall be legally bound to do so within the meaning of sections 176 and 177 of the Indian Penal Code.
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Report No. 10 136. Section 13.- Section 13 has been retained with the addition that the persons required to furnish information shall be legally bound to do so within the meaning of sections 176 and 177 of the Indian Penal Code. |
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