Report No. 44
4. Note circulated by the Commission.-
Before fortning our opinion, we invited the views of all High Courts; Bar Associations and State Governments, in the country, apart from a number of jurists. For this purpose, we prepared a working paper1 stating the nature of the proposal, its advantages and disadvantages and indicating our own tentative thinking on the subject. This was circulated and comments invited; and, although the time at our disposal was somewhat short, there has been a fair response from those whom we consulted.
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