Report No. 185
Section 4
Section 4 defines words 'may presume', 'shall presume' and 'conclusive proof'.
We do not also think that any amendment is necessary.
Section 5
The existing provisions of the Explanation in this section cover the different territories in question and hence no amendment of the Explanation is necessary.
Section 6
We agree with the 69th Report that no amendment is necessary in section 6.
Section 7
We agree with the 69th Report that no amendment is necessary in section 6.
Section 8
We agree with the 69th Report that no amendment is necessary in section 8.
Section 9
The only amendment we suggest in section 9 is that in the opening part, after the word "Facts" and before the word "necessary", insert the words "which are".
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