Report No. 64
5.5. Section 4(2), proviso.-
Some minor points concerning section 4(2)(b) and section 4(2)(c) will be dealt with later.1 But a question arises concerning the proviso to section 4(2). The proviso is quoted below:
"Provided that no such presumption shall be drawn in the case of a son or daughter of a prostitute, if the son or daughter is below the age of eighteen years."
The question to be considered is whether this proviso is needed at all.
1. Paras. 6.14 and 6.15, infra.
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