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Report No. 58

Object of the Question

3.53. We may state here that our object in putting the question was to elicit views from those who have practical experience of the ways of litigants on an important aspect, namely, whether after the limitation enacted or proposed with reference to the scope of appeals under Articles 133 and 134, there was a possibility that limitations may be circumvented by parties ingeniously resorting to Article 136.







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