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Report No. 62

1B.17. English view.-

English legislation and judicial decisions observe these limits. The judicial decisions cited above in connection with the discussion of the ordinary rule of construction,1 are relevant on this point also.

1. See discussion as to rule of construction, supra, and as to rebuttable presumption, paras. 1B.3 and 1B.4, supra.



Workmens Compensation Act, 1923 Back




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