Report No. 13

178. Section 238.-

No change is considered necessary in section 238.

179. With a view to presenting a clear picture of the recommendations made by us in this Report we have made alterations giving effect to them in the text of the existing Act, as shown in Appendix I.

Appendix II contains the suggestions made by us in respect of other Acts.

180. While in Appendix I the changes proposed are shown in the form of draft amendments to the existing sections, we would like to make it clear that it should not be treated as a draft Amendment Bill. It will be for the official draftsman to draw up such a bill after renumbering the Chapters and the sections of the Act as has become necessary by reason of the changes which have taken place in the text of the Act since 1872.

M.C. Setalvad Chairman

M.C. Chagla, Member

K.N. Wanchoo, Member

P. Satyanarayana Rao, Member

N.C. Sen Gupta,* Member

V.K.T. Chari,* Member

D. Narasa Raju,* Member

S.M. Sikri,* Member

G.S. Pathak,* Member

G.N. Joshi, Member

N.A. Palkhivala. Member

*. Besides Dr. Sen Gupta, Shri Narasa Raju and Shir Pathak, who are mentioned in the forwarding letter, Shri Chari and Shri Sikri have also authorised the Chairman to sign the Report on their behalf.

K. Srinivasan,

Durga Das Basu,

Joint Secretaries

New Delhi

Dated: 26th September, 1958.