Report No. 258

N. Clause 13

Analysis and comment:

5.14 This provision may be retained as it is. The provision will also be renumbered, in accordance with the revised draft.

O. Clause 14

Analysis and comment:

5.15 This provision may be retained as it is. The provision will also be renumbered, in accordance with the revised draft.

P. Clause 15

Analysis and comment:

5.16 This provision may be retained as it is. The provision will also be renumbered, in accordance with the revised draft.

Q. Clause 16

Analysis and comment:

5.17 This provision may be retained as it is. The provision will also be renumbered, in accordance with the revised draft.

R. Clause 17

Analysis and comment:

5.18.1 The latter part of this provision, which states that "nothing contained herein shall exempt any foreign public official or official of public international organisation from any proceeding which might, apart from this Act, be instituted against him", is unnecessary, and may be deleted. The provision will also be renumbered, in accordance with the revised draft.

5.18.2 Suggested draft:

19. Act to be in addition to any other law.

The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.