Amendment of section 3 proposed | The Fatal Accidents Act, 1855 | Law Commission of India Reports | Law Library

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Report No. 111

9.2. Amendment of section 3 proposed.-

The portion relating to nature of the claim is redundant, in view of the specific provisions in the Code of Civil Procedure as to contents of plaint,1 and should be omitted.

1. Code of Civil Procedure, 1908.

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