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Report No. 113

4.3. General trend of the comments.-

The comments1 received on the Working Paper without exception agree that there is need for an amendment of the law as was suggested in the Working Paper. Some of the comments have made a few other points of legal or administrative character, which are outside the scope of this Report2. But so far as the question if inserting a specific provision of the nature put forth on the Working Paper is concerned, the comments are unanimously in favour of such a provision.

1. All comments received upto 19th July, 1985 have been covered in the above analysis.

2. See also para. 4.6, infra.



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