Report No. 43

7.119. Revised procedural and evidentiary provisions in the Chapter.-

The procedural and evidentiary provisions in the Chapter1 relate to:-

(i) Search warrants2;

(ii) Exclusion of the public from certain proceedings3;

(iii) Evidence of purpose prejudicial to national security4;

(iv) Presumptions in prosecutions for spying.5

The relevant provisions will be as follows:-

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