Report No. 60
13.8. Difficulty of application.-
But the contours of this broad principle are not so well defined, and its practical application is not very easy. Primarily, this question belongs to the domain of constitutional law, but justification for adverting to this subject in a discussion of the law of interpretation arises by reason of the fact that in some countries, there have come to be inserted what are known as "separability" or "severability" clauses.
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