Report No. 84
1.7. Method adopted.-
Reverting to the matters that fall to be considered in the present Report, we may state that the reference made by the Government to the Law Commission-and also the suggestions that the Commission has received-raise a variety of questions. It will be convenient to deal with the various questions separately tinder appropriate headings, so that aspects of the substantive law, of procedure and of the law of evidence, may all be dealt with.
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