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Report No. 21

Clause 34

General Implied warranty not excluded.-This deals with express warranties. No detailed comments are needed.

The proposition embodied in section 35 (3) of the English Act, that an express warranty does not exclude an implied warranty (unless inconsistent therewith) is accepted in the United States of America also.1

1. See 45 Corpus Juris Secundum, Insurance, p. 561, para. 652, right hand column.

Clause 35

Needs no comments. The effect of warranties is already discussed.1

1. See notes to clause 33.







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