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Report No. 58

Rigid provisions not necessary

5.44. We have no doubt that High Courts ordinarily do act upon some such broad principles as have been stated above. Views expressed to us in writing1 as well as during oral discussions-taking the majority opinion-do not regard any rigid provision in this regard to be necessary, and we have also, after careful consideration, come to the same conclusion.

1. Para. 5.41, supra.







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