Report No. 96

2.3. Proposals confined to matters in Union or Concurrent List.-

Reverting to India, we may state here that in preparing the list of enactments to be repealed, we have excluded enactments whose subject-matter clearly falls within the Constitution, Seventh Schedule, State List. Even as regards enactments relating to matters falling within the Union List or the Concurrent List, some of them have been excluded from consideration because of certain special reasons, which will be indicated at the appropriate place.