Report No. 156

12. Omission of definitions of words "A will", "Illegal Omission", "Act/Omission" under sections 31, 32 and 33.-

Do you agree with the recommendations of the Law Commission in its 42nd Report on Indian Penal Code and clause 12 of the Indian Penal Code (Amendment) Bill, 1978 that section 31 which defines the term section 32 which merely says that 'act' includes illegal omissions and section 33 which defines the words "act/omission" be omitted in view of identical definition in the General Clauses Act, 1897?