Report No. 13
38. Section 12.-
The case of a person who is so drunk that he cannot understand the terms of a contract and form a rational judgment as to its effect on his interest would be covered by the definition contained in this section, and so will be the case of a same man who suffers from the above defects, on account of delirium and fever. We think that the section is clear and we do not propose any change therein.
39. Sections 13-14.- No change is considered necessary in sections 13-14.
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