Report No. 63
2.20. English Act of 1934.-
It should be noted that, in England, in 1934, the law was made more liberal by the passing of section 3(1) of the Law Reform (Miscellaneous Provisions) Act, 1934, which extended the power of the Court to grant interest to any proceedings for the recovery of any debt or damages, and also dispensed with the requirement of a written agreement or written notice. We shall discuss this section in detail later.1
1. See para. 5.2, infra.
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