Report No. 17
7. Section 2.- This section and the Schedule to the Act may be omitted, as they are now unnecessary.
8. Section 3.- It is better to number separately each of the definitions as sub-clauses of section 3.
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Report No. 17 7. Section 2.- This section and the Schedule to the Act may be omitted, as they are now unnecessary. 8. Section 3.- It is better to number separately each of the definitions as sub-clauses of section 3. |
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