Report No. 21
Existing law in England
The existing law in England is contained in
(i) the Marine Insurance Act, 1906 (6 Edw. VIII,. ch. 41);
(ii) the Marine Insurance (Gambling Policies) Act, 1909 (9 Edw. VII, ch. 12);
(iii) the Law Reform (Contributory Negligence) Act, 1945 (8 & 9 Geo. VI, ch. 28);
(iv) the Stamp Act, 1891 (54 & 55 Viet., ch. 39), sections 92, 93, 94, 95 and 97;
(v) the Finance Act, 1901 (1 Edw, VII; ch. 7), section 11;
(vi) the Revenue Act, 1903 (3 Edw. VII, ch. 46), section 8;
(vii) the Finance Act, 1912, section 8;
(viii) the Finance Act, 1920 (10 and 11, Geo. 5, ch. 18)-section 41, for scales of stamp duties.
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