Report No. 31
3. Why the subject taken up separately.-
This suggestion1 was received after the submission of the Law Commission's Report on the comments received on the Sixth Report (Registration Act)2. The suggestion is not by way of comment on the Sixth Report, but is an independent one. The point raised also seemed to deserve urgent consideration. It has, therefore, been taken up separately. Any other changes that may appear to us to be desirable in section 30(2) will be dealt with later, when we give our Report on the comments received on the Sixth Report3.
1. Para. 2, supra.
2. Sixth Report of the Law Commission (Registration Act).
3. Comments received by the Government of India on the Sixth Report of the Law Commission (Registration Act) have themselves been referred to the Law Commission and are under the consideration of the Commission.
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