Report No. 93
5.7. Ontario view.-
It should be mentioned that the Court of Appeal for Ontario has concluded "that there is no recognised discretion to exclude relevant end admissible evidence based on confidentiality alone."1
1. Reference to Legislative Privilege, (1978) 19 Ontario Reports (2nd) 529, 541: 39 Canadian Criminal Cases (2nd) 226, 228, cited by Stanley Schiff Evidence in the Litigation Process, (1978), Vol. 2, p. 1011.
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