Report No. 16
10. Sections 1 and 2.-
Section 1 does not require any change. In section 2 the definition of High Court should be omitted, leaving the matter to be governed by the definition in the General Clauses Act.
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Report No. 16 10. Sections 1 and 2.- Section 1 does not require any change. In section 2 the definition of High Court should be omitted, leaving the matter to be governed by the definition in the General Clauses Act. |
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