Report No. 60
13.14. Difficulty of general form of severability clause.-
Where a general form1 of severability clause is adopted, there is a practical difficulty, inasmuch as it will be necessary for the court to consider whether the severability clause itself applies or not to a particular provision. It would appear that the utility of such a clause would be very limited; and however careful the drafting may be, it may not be easy of application.
1. Para. 13.12, supra.
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