Report No. 40
2. Procedure followed.- A note discussing various sections of the Act and the English law on the subject, and analysing section 491 of the Code of Criminal Procedure and other analogous provisions, was prepared. The matter was considered by the Commission and tentative proposals on the subject were formulated and circulated to the State Governments, High Courts and leading Bar Associations for opinion. Most of the comments that we have received have favoured the proposed changes.
Present Law And Its History
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