Report No. 17
Section 71.- In section 71 of the principal Act,-
(i) for the words "may be discharged", the words "is discharged" shall be substituted;
(ii) for clauses (e) and (f), the following clauses shall be substituted, namely:-
"(e) by renunciation under section 46; or
(f) by an order of the Court to which a petition for discharge is presented under section 72"