Report No. 60
Chapter 13
Severability
13.1. Introductory.- We now deal with a matter of constitutional significance, relevant to the General Clauses Act.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 60 Chapter 13 Severability 13.1. Introductory.- We now deal with a matter of constitutional significance, relevant to the General Clauses Act. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
