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Report No. 43

7.75. Section 6(1)(e) to be shortened after adding definition of 'official seal'.-

Clause (e) of section 6(1) punishes the use or possession, of certain dies, seals and stamps without the authority of Government or the authority concerned. Briefly, the dies, seals or stamps with which the clause is concerned are those belonging to or made by Government etc. The clause needs no change of substance. But we propose to define "official seal" separately, thereby enabling a shortening of the clause. Also, we propose to transfer the matter contained in section 6(2)(c) to this clause, as the subject-matter of both is the same.







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