Report No. 13
72. Sections 57-58.-
It has been suggested that sections 57 and 58 are superfluous and their subject-matter is already covered by section 24. Sections 57 and 58 deal with reciprocal and alternative promises. We do not favour deletion of these two sections.
73. Sections 57-61.- No change is necessary in sections 57 to 61.
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