Report No. 19
13. Scheme of the proposed new Act.-
Parts I, II, IV, V and VI of the present Act may be converted into independent Chapters. Part III may be split up into three Chapters by incorporating certificate cases and liability provisions into separate Chapters. This is because certificate cases fall into a category of their own and the importance of the provisions relating to liability justifies their being dealt with in a separate Chapter. The rest of the provisions of Part III will form a separate Chapter.
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