Report No. 74

Proposal to Amend The Indian Evidence Act, 1872 so as to Render Admissible Certain Statements Made by witnesses before Commissions of Inquiry and other Statutory Authorities

Contents
1.	Subject-matter of the Report
2.	Relevant statutory provisions in the Evidence Act and Commissions of Inquiry Act
3.	Effect of section 6, Commissions of Inquiry Act
4.	Section 32, Evidence Act
5.	Section 33, Evidence Act-Conditions for applicability
6.	Section 33 how far applicable-Nature of proceedings before Commissions of Inquiry
7.	Reasons for the view taken
8.	Same principle applicable to other statutory inquiries on oath with right to cross-examination
9.	Earlier Reports of the Law Commission