Report No. 65

V. Conclusion

18.17. Recommendation.-

Having, considered all aspects of the matter, we are of the view that-

(a) fraud should be specifically mentioned as a ground for non-recognition, and should not be left to be dealt with under the head of "public policy" or as breach of natural justice1;

(b) the provision in this regard should be a simple one as in section 44 of the Evidence Act2.

1. Para. 18.11, supra.

2. Para. 18.12, supra.