Report No. 185
82. Amendment of section 147.-
In section 147 of the principal Act, for the words "relevant to the suit or proceeding", the words "relevant to the matter in issue in the suit or proceeding" shall be substituted.
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Report No. 185 82. Amendment of section 147.- In section 147 of the principal Act, for the words "relevant to the suit or proceeding", the words "relevant to the matter in issue in the suit or proceeding" shall be substituted. |
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