Report No. 38
Section 4(1)(bb) and (bbb) (New)
Certain provisions are being added on the lines of the English Act, to save
(i) letters taken by a person himself;
(ii) Summons etc. issued by courts, etc.
The English provision is confined to courts, but other officers have also to be covered, as they possess a power to issue summons, etc.
The following comment was made1 by the Department on the draft Report:-
(2) The proposed clause (bbb) to sub-section (1) of section 4 is acceptable so far as "documents issued by a Court of Justice" are concerned. The words ,'or other authority entitled to issue the same" may be dropped since, if such "other authority" exercise the powers of a court of justice. It is automatically covered by the words "a court of justice".
It is felt that the assumption made in the comment is not correct.
1. S. No. 168 (Comment of the Department).
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