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Report No. 32

52. Appendices.-

In order to give a concrete picture of our recommendations, we have, in Appendix 1, put, them in the form of a draft amendment to the Code of Criminal Procedure, 1898.

Appendix 2 contains Notes on Clauses, elucidating the draft Amendment in Appendix 1.

The other Appendices contain certain materials which are useful for a study of the subject under consideration.

J.L. Kapur, Chairman.

K.G. Datar,. Member.

S.S. Dulat, Member.

T.K. Tope Member.

Rama Prasad Mookerjee Member.

P.M. Bakshi, Joint Secretary and Legislative Council

New Delhi,

Dated: 20th May, 1967.



Section 9 of the Code of Criminal Procedure, 1898 - Appointment of Sessions Judges, Additional Sessions Judges and Assistant Sessions Judges Back




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