Report No. 185
6. Amendment of section 11.-
In section 11 of the principal Act, after clause (2) and before the illustrations, the following Explanation shall be inserted, namely:-
"Explanation : Facts not otherwise relevant but which become relevant under this section need not necessarily be relevant under some other provision of this Act but the degree of their relevancy will depend upon the extent to which, in the opinion of the Court, they probabilise the facts in issue or relevant facts."
7. Amendment of section 12.-
In section 12 of the principal Act, for the word "damages " in both the places where it occurs, the words "compensation or damages", shall be substituted.
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