Report No. 87
4.10. Changes recommended in section 2(a) and section 2(b).-
We have comments to offer only on clauses (a) and (b) of section 2. In clause (a), which defines 'measurements', palm impressions should be added. Their utility is well established, in regard1 to the investigation of offences. In clause (b), a reference to the Code of 1973 (and its relevant chapter) should be substituted, in place of the reference to the Code of 1898. We recommend that sections 2(a) and 2(b) should be amended accordingly.
1. cf. English law (Appendix 4).
Back
