Report No. 38

30. Whether changes necessary in section 6.-

The language of section 6 may thus create problems as discussed above1. But it does not appear to be desirable to make any verbal amendments in the section, the reason being that, in the first place, it will be better to wait for some time and to see if difficulties arise; and, in the second place, the law relating to State enterprises in general may be expected to develop in the near future, and if any points arise, they could be dealt with on a study of the concrete points.

1. Paras. 22-29, supra.