Report No. 97

1.3. Working Paper.-

At this stage, it may be mentioned that on the subject-matter of this Report, the Commission had, after a study of the question at issue, prepared a Working Paper for eliciting the views of interested persons and bodies.1 The Working Paper was circulated to High Courts, State Governments, Chambers of Commerce and similar associations of businessmen, and other interested persons and bodies including the Legislative Department of the Government of India in the Ministry of Law. The Commission is grateful to all those who have responded by sending their views on the Working Paper. A gist of the comments received will be given in a later Chapter of this Report.2 At this stage, it is enough to state that almost all the comments received on the Working Paper have agreed with the need for amendment of the law on the lines envisaged in the Report.

1. Working Paper on section 28, Indian Contract Act, 1872: Prescriptive clauses in Contracts, dated 14th September, 1983.

2. See Chapter 4, intra.