Report No. 38
159. Amendment of rules not considered.-
We should make one point clear here, namely, that the question of revision of the Rules made under the Act is not within the scope of this Report. We have studied some of the rules, for the purpose of understanding the actual working of the Act, and have also ventured to suggest some changes1, in the Rules where the matter was very important. Nevertheless, our study of, and recommendations regarding, rules are confined to points which arose in connection with revision of the sections of the Act themselves.
1. For example, par. 97 and para. 108 (foot-note), supra.
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