Report No. 104

Chapter 6

Proceedings for which Protection is Available

6.1. Section 1, earlier half, and proviso.-

The substantive provision is section 1 (earlier half and the proviso) of the Act under consideration, which deals with the nature of the protection given to the persons concerned, can now be taken up. It appears that it would be an improvement if for that purpose also, the simpler provision in section 77, Indian Penal Code, is adopted.1 Section 77 expresses1 (in much briefer language) all that this part of section 1 of the Act under consideration tries to express.

1. See para. 5.2, supra.

2. See Appendix 1.