Report No. 185

73. Amendment of section 127.-

In section 127 of the principal Act, for the words, "barristers, pleaders attorneys and vakils" the words "legal practitioners" shall be substituted.

74. Amendment of section 128.-

In section 128 of the principal Act ,for the words "barrister, pleader attorney or vakil" in both the places where they occur, the words "legal practitioner" shall be substituted.

75. Amendment of section 130.-

In section 130 of the principal Act, for the words, "unless he has agreed in writing to produce them with the person seeking the production of such deeds or some person through whom he claims" the following shall be substituted, namely:-

"unless such witness has agreed in writing with the party so requiring him or with a person claiming through such party."