Report No. 13

Section 24.- To section 24 of the principal Act, the following Explanation shall be added, namely:-

"Explanation.-Where--

(a) there are distinct promises, based on distinct considerations, and

(b) some of the promises are unlawful and can be separated from the promises that are lawful, or some of the considerations are unlawful and can be separated from the considerations that are lawful,

the agreement is void to the extent of the promises which are unlawful or are based on unlawful consideration."