Report No. 156

Annexure I

Questionnaire on The Indian Penal Code, 1860

Chapter I

General Explanations

1. Omission of definition of words "Gender", "Number" and "Person" under sections 8, 9 and 11.-

Do you agree with the recommendations of the Law Commission in its 42nd Report on Indian Penal Code and clause 5 of the Indian Penal Code (Amendment) Bill, 1978 that sections 8, 9 and 11 which define the terms 'Gender', 'Number', 'Person be omitted in view of identical definitions in the General Clauses Act, 1897?