Report No. 64

7.3. Section 23(2)(c).- We shall deal later with section 23(2)(c).1

1. Para. 7.6, supra.

7.4. Section 23(2)(f).-

Section 23(2)(f) relates to rules for carrying out the provisions of section 18. It has been suggested1 that section 23(2)(f) should be deleted. But, if section 18 is not to be deleted, we do not see any reason why section 23(2)(f) should be deleted. We do not, therefore, recommend any change in this regard,

1. Suggestion of the Central Bureau of Correctional Services.