Report No. 156

Other Responses

Question Nos. 1, 7, 12 to 14 and 17-The National Law School of India University, Bangalore ("the School") has not favoured the proposed omissions/amendments of the definitions.

Question Nos. 2 to 6, 8 to 11 and 16-The School has agreed to the suggestions subject to certain amendments.

Question No. 28 has been responded in the negative by the School. As regards question No. 29, the School has opined that there should be a separate Chapter to deal with corporate liability.

Question Nos. 30 to 34 The School has suggested certain amendments in sections 84, 85, 94 and 103.

Question Nos. 39 to 41-The School has endorsed the insertion of new Chapter VB on "Attempts".

Question Nos. 42 to 45 have been responded in the affirmative by the School. While responding to question Nos. 57 and 60, the school has suggested amendments to sections 272, 273, 274, 275, 276, 292 and 293 regarding vicarious liability.

Question Nos. 63 to 65-The School has not favoured any amendments in sections 299 and 300, but has suggested insertion of a proviso in section 304B.

Question Nos. 79 to 83-While responding to these questions, the School has suggested for insertion of new provisions regarding criminal sexual contact, sexual assault and aggravated sexual assault.

Question No. 114-While responding to this question, the school has made a suggestion for amendment of the provisions dealing with "Adultery".