Report No. 22
2. Action taken for inviting comments.-
On receipt of the reference from Government, we decided to circulate the Bill prepared by the Ministry to all persons or bodies who had shown their interest in the subject at the time of our previous Report by sending written comments or offering oral evidence on the draft Bill circulated at that time. Further, we sent copies of the Bill to the State Governments, High Courts and High Court Bar Associations for their comments. Copies were also supplied to several other persons and bodies who applied for the same.
A large number of comments were received, and from a perusal of them it will be seen that while the Bill has in general been received with satisfaction, some of its provisions have come in for some comment or criticism. Most of these are repetitions of what had been stated before us, and as they have been fully discussed in the previous Report, we shall deal with them briefly in this report.
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