Report No. 88
1.16. Previous report.-
At this stage, it would be proper to mention that there is a comprehensive Report1 of the Law Commission on the Indian Evidence Act, 1872. The Report was forwarded to Government2 in May, 1977. The Report has, in an exhaustive and comprehensive manner, dealt with the entire Evidence Act, including, of course, the sections relevant to the present Report. Not only have we derived considerable assistance from the material presented in the Report, but also we are happy to say that we agree in substance with the approach shown in that Report.
1. Law Commission of India , 69th Report (Indian Evidence Act, 1872) (May, 1977).
2. One of use was a party to that Report also.
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