Report No. 111

11.5. Recommendation as to deductions.-

All such controversies should, in our view, be avoided. It appears to us that the comprehensive provision in section 4 of the English Act (as amended),1 can be usefully adopted in India. At the same time, it appears proper to provide specifically, (in the Indian Act), that the various benefits that were specifically mentioned in the English Act of 1976 (before its amendment in 1982),2 are also not deductible, so that, on those matters, there may not arise the possibility of different views being adopted in different courts. Such a comprehensive provision on the subject of benefits accruing death will settle the position on important points.

1. Para. 11.3, supra.

2. Para. 11.2, supra.