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Report No. 68

Expression "Assurance" to be omitted

3.4. The word "assurance" should be omitted from this section, as it would be covered by the word "instrument". It is not the practice now to mention "assurance" separately. The definition of "instrument" in the Indian Registration Act, 1908 may be seen, as an example of later legislative practice.

With the above changes, section 2 may be incorporated in the new Act.1

1. See Appendix 1.



The Powers of Attorney Act, 1882 Back




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