Report No. 154

Amendment to I.P.C.

Chairman, Law Commission of India pointed out that two sections that are being added in respect of liabilities of the Directors of the company and this is being referred to Company Law Poard and the other being complexity in sections 34 & 149.

Ransom Offences

Chairman, Law Commission of India said that public property contractors are cheating government by their defective work. They should be dealt with. The offences against privacy with reference to Article 21 is necessary.

Amendment to sections 299 & 300

It was generally opined that it shall be left out as it is.

Chairman, Law Commission of India concluded the meeting after getting the suggestions from various personnel and he requested them to send written suggestion to him or through Member-Secretary, State Law Commission for consideration.

He also requested the participants if they desire to have a long time session with the Chairman of Tamil Nadu State Law Commission on their subjects.

Chairman, State Law Commission once again thanked the participants and requested them to send their written suggestion to State Law Commission which would be dealt with. He also requested the participants to have lunch and with this meeting ended.