Report No. 248
"Obsolete Laws: Warranting Immediate Repeal"
(Interim Report)
Table of Contents
Chapter |
Title |
Page |
|
| 1. | Introduction and Background | 1-3 | |
| 2. | Methodology: Subject Categorisation and Classification | 4-5 | |
| 3. | Findings, Conclusions and Recommendations | 6-9 | |
| 4. | Laws Recommended for Repeal | 10-49 | |
Appendices |
|||
| Appendix - I | Categories of Central Laws | 50-118 | |
| Appendix - II | List recommended for repeal by various Commissions but not repealed by Parliament | 119-137 | |
| Appendix - III | Repealed laws that are listed in the Law Ministry's Chronological List of Central Acts | 138-140 | |
| Appendix - IV | List of laws passed by Parliament that are not listed on the Law Ministry's chrolonological list of Central Acts | 141 | |
| Appendix - V | List of Statutes for further study with a view to assess suitability for repeal | 142-155 | |
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