Report No. 30
149. Law in other countries.-
Before reaching our conclusions, we made an endeavour to study the position in some of the other Federations,-Australia, U.S.A. and Canada,-as well as in England. We found that it was not possible to state very precisely the law on the subject in those countries. We made a long and detailed study of the constitutional provisions, case law and literature on the subject in those countries. The exact problem with which we are dealing has not arisen in the Federations mentioned above in the form in which it was presented in Khosla's case, and we therefore thought it unsafe to draw any conclusions as to the legal position in those Federations with reference to the problem dealt with in this Report.
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