Report No. 143
Legislative Safeguards for Protecting the Small Depositors from Exploitation
Chapter I
Introduction
1.1. The perspective.-
Anxiety of the community and the legislature to protect the interests of those who cannot fend for themselves notwithstanding, the common man continues to be exploited. Post-audit of socio-economic legislations has apparently been mandated by the charter of the Law Commission in order that such exploitation is detected and the law is updated in the light of the lacuna detected in the course of such audit. Accordingly such post-audit in the sphere of company deposits was undertaken by the Commission.
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