Report No. 183

A continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes

Contents
	A continuum on the General Clauses Act, 1897 with special reference to the admissibility and codification of external aids to interpretation of statutes
	Report
	It will be appropriate to extract the relevant passages of the above reference to the above effect as follows
	Regarding the above said issue (A)
	Parliamentary material
	Reference to other statutes
	Usages and Practice
	Dictionaries
	Foreign Decisions
	Historical facts and surrounding circumstances
	Later Development and Scientific Inventions
	International Conventions
	Other materials
	Application of external aids cannot be uniform
	Whether external aids can be incorporated into the General Clauses Act
	Again in Chapter IX it is observed
	In Bhatia International v. Bulk Trading S.A., (2002) 4 SCC 105, the apex court observed
	In Santa Singh v State of Punjab, AIR 1976 SC 2386, Supreme Court observed
	In another case, the apex Court has also observed
	The court further observed
	Regarding the issue (B)
	In this connection section 29 of the Act of 1897 is relevant, which is quoted below
	The Commission concluded at para 1.31 as follows