Report No. 93
3.4. Core of the privilege of journalists.-
The above material has been quoted from the Report of the Law Commission on the Evidence Act as it touches the heart of the matter under consideration and addresses itself directly to the core of the rationale of evidentiary privilege. In this sense, it is not only very relevant to the specific question to be considered now, but may even be described as almost invoked."1
1. Section 910, California Evidence Code, Explanatory notes, quoted in Law Commission of India, 69th Report (Indian Evidence Act, 1872), para. 62.1.
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