Report No. 159

Repeal and Amendment of Laws: Part I

Contents
Chapter I	Introduction
1.1,2.	Scope
3.	Necessity for repealing obsolete enactments
4.	Functions of statute law revision
5.	Need for formal repeal and law reform
6.	Earlier reports
7.	Scheme of the discussion
Chapter II	Principles to be followed in Recommending Repeal and Amendment of Laws
2.1.	Broad Approach
2.	Scheme of the study
Chapter III	Central Acts Recommended for Repeal/Amalgamation/Amendment
3.1.	Proposals received from the Ministry of Finance
2.	Ministry of Finance (Department of Company Affairs)
3.	Ministry of Finance (E. Coord)
4.	Ministry of Commerce
5,6.	Ministry of Finance (Department of Revenue)
7.	Department of Electronics
8.	Ministry of Food Processing Industries
9.	Ministry of Urban Affairs and Employment
10.	Ministry of Chemicals and Fertilizers
11.	Department of Atomic Energy
12.	Ministry of Communication (Department of Posts)
13.	Ministry of Science and Technolog
14.	Ministry of Information & Broadcasting
Chapter IV	Conclusion
4.1,2.	Conclusion
3.	Ministry of Finance, Department of Company Affairs
6.	Ministry of Finance (Department of Revenue)
7.	Department of Supply; Department of Ocean Development
8.	Department of Electronics
9.	Ministry of Food Processing Industries
10.	Ministry of Urban Affairs and Employment
11.	Ministry of Chemical and Fertilisers
12.	Department of Atomic Energy
13.	Ministry of Communications (Department of Posts)
14.	Ministry of Science and Technology
15.	Ministry of Information & Broadcasting
Annexure I	D.O. No. 44(1)/97-L.C.
Annexure II	D.O. No. 6(3)/41/97-L.C.(LS)
	Repeal and Amendment of Laws: Part I
Annexure III	D.O. No.6(3)/4L/97-L.C.(LS)