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Report No. 273 8. Presumptions. For the avoidance of doubts, it is hereby declared that the fact that any act constituting an offence under this Act was committed - (a) at a time when there was a State of war, threat of war or where a proclamation of emergency was in operation; or (b) on an order of a superior officer or public authority, shall not be a defence to such offence. |
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