Report No. 104

8.5. Proposal for adopting definitions given in Indian Penal Code.-

On this logic, there is a case for inserting, in the Act under consideration, a provision to the effect that words and expressions defined in the Indian Penal Code and used but not defined in the Act have the meanings respectively assigned to them in the Indian Penal Code. So far as we could ascertain, there are four expressions defined in the Penal Code, which would be useful for the purposes of the Act under consideration-

(1) Section 19-'Judge' (defined with reference to 'Court of Justice').1

(2) Section 20-'Court of Justice' (used in the definition of 'Judge').2

(3) Sections 32-33-'act'.3

(4) Section 52-'good faith'.4

It would be useful if they are adopted into the Act under consideration.

1. Para. 5.2, supra.

2. Para. 5.3, supra.

3. Para. 8.3, supra.

4. Para. 8.2, supra.