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Report No. 43

7.82. Section 8.-

Section 8 imposes an obligation to give information about certain matters, on a demand being made by (i) A Superintendent of Police or other police officer not below the rank of Inspector, empowered by an Inspector-General of Police etc., or (ii) any member of the armed forces engaged in guard, patrol, sentry or similar duties. This corresponds to section 6 of the English Act of 1920, as it stood before 1939.

We propose to substitute "Sub-Inspector" for "Inspector", as it appears that the present restriction cause some practical difficulty. We also propose to put the portion relating to armed forces first, as that is of greater practical importance in the context of this section.







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