Report No. 38
116. Section 53.-
As regards section 53, the expression "wilfully" has come up for detailed consideration before the Supreme Court.1 No changes are necessary.
1. Ramchandra v. State of Mysore, AIR 1964 SC 1701.
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Report No. 38 116. Section 53.- As regards section 53, the expression "wilfully" has come up for detailed consideration before the Supreme Court.1 No changes are necessary. 1. Ramchandra v. State of Mysore, AIR 1964 SC 1701. |
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