Contents |
Chapter 1 |
Introductory |
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Reference to the Commission |
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White-collar crimes |
Chapter 2 |
Scope of The Inquiry |
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Scope of The Inquiry |
Chapter 3 |
Our Approach |
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Our Approach |
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Need for stringent action |
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Chief Justice Cooley's observations |
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Preventive detention |
Chapter 4 |
Measures so far Adopted |
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Measures so far adopted |
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Provision as to publication |
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Instances of provisions for minimum punishment in other Acts |
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Confiscation |
Chapter 5 |
Causes of Defective Enforcement |
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Variety of provisions made to deal effectively with social and economic offences |
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Non-enforcement of the law because of failure of report or failure to investigate the offence |
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Lack of legal expertise |
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Want of evidence |
Chapter 6 |
Existing Position with Reference to Important Enactments |
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Detailed discussion of existing position with reference to important enactmentsDetailed discussion of existing position with reference to important enactments |
Chapter 7 |
Desirability of Amendments-substantive Points Common to all The Acts Considered |
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General matters common to all Acts considered |
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Quantum of punishment |
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Mandatory imprisonment and minimum term of imprisonment |
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Madras case under the same Act |
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Applications for enhancement not frequent |
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Inadequacy of sentence-Observations regarding |
Chapter 8 |
Corporations and Their Officers |
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Corporations |
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Points relating to Imports and Exports Act |
Chapter 9 |
Desirability of Amendments as to Jurisdiction, Procedure and Limitation |
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Introductory |
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Disclosure of case by the accused |
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Review of Judgment |
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Period of limitation for appeals against acquittals |
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Provision as to bail in major Acts |
Chapter 10 |
Probation |
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Probation |
Chapter 11 |
Requirement as to Sanction or Complaint |
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Requirement as to sanction, complaint or other provisions |
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Dispensing with sanction for prosecution |
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Power to direct investigation or to implicate another person |
Chapter 12 |
Presumption and Evidence |
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Presumption and Evidence |
Chapter 13 |
Tender of Pardon |
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Tender of Pardon |
Chapter 14 |
Administrative Adjudications |
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Administrative Adjudications |
Chapter 15 |
Recommendations as to Individual Acts |
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Central Excise and Salt Act-Addition of offence as to unauthorized removal |
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Observations of Study Team |
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Foreign Exchange Act-Stoppage of business recommended |
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Foreign Exchange Act-Amendment regarding seizure recommended |
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Cancellation of passport during investigation |
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Foreign Exchange Act-Interception of postal articles |
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Prevention of Food Adulteration Act-Summary trial |
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Canned Foods |
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Maximum punishment under the Essential Commodities Act |
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Restriction on unnecessary examination of tax-payers |
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Failure to pay tax-punishment suggested |
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Recommendation to add public censure |
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Tampering with Customs documents |
Chapter 16 |
Preventive Detention |
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Preventive Detention |
Chapter 17 |
Interference by writs with Investigation |
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Interference by writs with Investigation |
Chapter 18 |
Miscellaneous |
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Miscellaneous |
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Summary of Major Recommendations |
I. |
Central Excises and Salt Act, 1944 |
II. |
Foreign Exchange Regulation Act, 1947 |
III to V. |
Prevention of Food Adulteration Act, 1954 |
VI. |
Income-tax Act, 1961 |
VII. |
Customs Act, 1962 |
VIII. |
Gold Control Act, 1968 |
IX. |
Amendments common to more than one Act1 |
X to XIII. |
Amendment of the Indian Penal Code |
XIV. |
Amendment of the Imports and Exports (Control) Act, 1947 |
XV to XX. |
Amendment of the Drugs and Cosmetics Act, 1940 |
Appendix 1 |
Amendments Recommended in Various Central Laws |
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Amendments Recommended in Various Central Laws |
I. |
Central Excises and Salt Act, 1944 |
II. |
Foreign Exchange (Regulation) Act, 1947 |
III. |
Prevention of Food Adulteration Act 1954 |
IV and V. |
The Essential Commodities Act, 1955 |
VI. |
Amendments in the Income-tax Act |
VII. |
Customs Act |
VIII. |
Gold Control Act |
IX. |
Amendments common to more than one Act |
IX. |
Statement of case by the accused |
X. |
Amendments to the Indian Penal Code |
XI. |
Amendment of the Code of Criminal Procedure |
XII. |
New Act Creating Special Courts |
XIII. |
Amendments in the Passports, Act, 1967 |
XIV. |
Imports and Exports Control Act, 1947 |
XV. |
Amendments to the Drugs and Cosmetics Act, 1940 |
XVI and XVII. |
Companies Act, 1956 |
Appendix 2 |
Figures as to Convictions and Punishments |
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Foreign Exchange |
Appendix 3 |
Law Commission of India |
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Questionnaire on The Trial and Punishment of Social and Economic Offences |