Report No. 44
26. Need for saving provision considered.-
We consider that in the situation at (i), (ii) and (iii) above, the amendment can be made applicable without much difficulty. The proceedings would not have reached such an advanced stage as to create an expectation that the defeated party will be able to invoke his right under clause (a) or clause (b) of Article 133(1). Moreover, the provisions of Article 133(1)(c) and Article 136 could be resorted to.
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