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Report No. 185

Section 74

We agree with the 69th Report but propose a modified Explanation to be added in clause (1) of section 74, using the word 'deemed'. It will read as follows:

"Explanation.- Records forming part of a case leading to a judgment of a Court or an order of a public officer, if the order is pronounced judicially, shall be deemed to be public documents."

Section 75

In the 69th Report, it was stated in para 34.20 that it needs no change. We agree.



Review of the Indian Evidence Act, 1872 Back




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