Report No. 136

2.13. Present Law Commission.-

Even in the present century, the creation of the Law Commission of India in 1955 was, in part, the result of a realisation that wherever a conflict of decisions has impaired the uniformity of law, that uniformity should be re-introduced into the legal system. It is needless to state1 that wherever the Law Commission has entered into an examination of a particular Central Act, it has, in making recommendations, with reference to amendment, repeal or revision of that Central Act borne in mind the need for reintroducing uniformity, if found to have been damaged by a conflict of decisions or other sources of ambiguity in the law.

1. See para. 2.10, supra