Friday, 29, Mar, 2024
नामांकन के नाम पर नए वकीलों से वसूले जा रहे अधिक शुल्क को लेकर सुनवाई 8 अप्रैल से
HC Expounds though the procedure given under Section 52A of the NDPS Act is not followed, it cannot be said that the accused is entitled to bail, Read Judgment
HC directed the State to file a comprehensive Counter Affidavit regarding the implementation of the Ayushman Scheme, Read Order
Former Head of China Football Association jailed for life in Bribery Case
Call for Editors: The Contemporary Law Forum (TCLF) [3 Seats]: Apply By 10th April
HC Expounds: The objective behind the GST Act is the levy and collection of Tax on the Intra state supply of Goods or Services, Read Judgment
HC Opines ‘Assault to cause death, which fails and is not accomplished is the essence of the offence of attempt to commit Murder’, Read Judgment
[S. 366A of IPC] HC Enunciates that taking or enticing away a minor out of the keeping of lawful guardian, is an essential ingredient of the offence, Read Judgment
CfP: Conference on Arbitration and Mediation at Crossroads- From Present to Future at University of Lucknow: Submit by April 17
Delhi Court allows Early Hearing on Bail Petition of Manish Sisodia
1st National Moot Court Competition 2024 at IILM University, Greater Noida (Cash Prizes of Rs. 1.10 L): Apply by March 30
Madras HC permits Tamil Nadu Govt to withdraw appeals in new secretariat case
HC Expounds: The Party's Refusal to take the objection does not always imply a waiver, Read Judgment
Internship Opportunity at Jain & Partners, Delhi: Apply Now
HC Enunciates Absence of injury to a victim of sexual assault will not in all cases be fatal to the Prosecution, Read Judgment
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Friday, 29, Mar, 2024
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Library
Law Commission of India Reports
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Law Commission of India Reports
Law Commission Report No. 1- Liability of the State in Tort
Law Commission Report No. 2- Parliamentary Legislation Relating to Sales Tax
Law Commission Report No. 3- Limitation Act
Law Commission Report No. 4- The Proposal That High Courts Should Sit in Benches at Different Places in a State
Law Commission Report No. 5- British Statutes Applicable to India
Law Commission Report No. 6- Registration Act, 1908
Law Commission Report No. 7- Patnership Act
Law Commission Report No. 8- Sales of Goods Act,1930
Law Commission Report No. 9- Specific Relief Act
Law Commission Report No. 10- Law of Acquisition and Requisitioning of Land
Law Commission Report No. 11- Negotiable Instruments Act. 1881
Law Commission Report No. 12- Income Tax Act 1922
Law Commission Report No. 13- Contract Act
Law Commission Report No. 14- Reforms of the Judicial Administration-Vol(1)
Law Commission Report No. 14- Reforms of the Judicial Administration-Vol(2)
Law Commission Report No. 15- Law Relating to Marriage and Divorce Amongst Christians in India
Law Commission Report No. 16- Official Trustees Act, 1913
Law Commission Report No. 17- Report on Trust
Law Commission Report No. 18- Converts' Marriage Dissolution Act, 1866
Law Commission Report No. 19- The Administrator General's Act,1913
Law Commission Report No. 20- The Law of Hire Purchase
Law Commission Report No. 21- Marine Insurance
Law Commission Report No. 22- Christian Marriage and Matrimonial Causes Bill 1961
Law Commission Report No. 23- Law of Foreign Marriages
Law Commission Report No. 24- The Commission of Inquiry Act 1952
Law Commission Report No. 25- Evidence of Officers About Forged Stamps,Currency Notes Etc.
Law Commission Report No. 26- Insolvency Laws
Law Commission Report No. 27- The Code of Civil Procedure,1908
Law Commission Report No. 27- The Code of Civil Procedure,1908
Law Commission Report No. 28- The Indian Oath Act,1873
Law Commission Report No. 29- Proposal to Include Certain Social and Economic Offences in the Indian Penal Code
Law Commission Report No. 30- Section 5 of the Central Sales Tax Act,1956
Law Commission Report No. 31- Section 30(2) of the Indian Registration Act,1908
Law Commission Report No. 32- Section 9 of the Code of Criminal Procedure,1898
Law Commission Report No. 33- Sections 44 Code of Criminal Procedure
Law Commission Report No. 34- Indian Registration Act
Law Commission Report No. 35- Capital Punishment - Vol(1) and Vol(3)
Law Commission Report No. 35- Capital Punishment - Vol(2)
Law Commission Report No. 36- Sections 497,498 and 499 of the Code of Criminal Procedure 1898
Law Commission Report No. 37- The Code of Criminal Procedure,1889
Law Commission Report No. 38- Indian Post Office Act 1898
Law Commission Report No. 39- Report on the Punishment of Imprisonment for Life
Law Commission Report No. 40- Law Relating to Attendence of Prisoners in Courts
Law Commission Report No. 41- The Code Of Criminal Procedure,1898 (Vol. 1)
Law Commission Report No. 42- Indian Penal Code
Law Commission Report No. 43- Offenses Against the National Security
Law Commission Report No. 44- The Appellate Jurisdiction of Supreme Court in Civil Matters
Law Commission Report No. 45- Civil Appeals to the Supreme Court on a Certificate of Fitness
Law Commission Report No. 46- The Constitution (Twenty-Fifth Amendment) Bill,1971
Law Commission Report No. 47- The Trial and Punishment of Social and Economic Offences
Law Commission Report No. 48- Some Questions Under the Code of Crminal Procedure Bill, 1970
Law Commission Report No. 49- TheProposal for Inclusion of Agricultural Income in the Total Income for the purpose of determining the Rate of Tax under the Income Tax Act,1961
Law Commission Report No. 51- Compensation for injuries caused by automobiles in hit-and-run cases
Law Commission Report No. 50- The proposal to include persons connected with Public Examinations with the Definition of “Public Servant” in the Indian Penal Code
Law Commission Report No. 50- The proposal to include persons connected with Public Examinations with the Definition of “Public Servant” in the Indian Penal Code
Law Commission Report No. 52- Estate Duty on Property acquired after death
Law Commission Report No. 53- Effect of the Pensions Act ,1871 on the right to sue for pensions of retired members of Public Services
Law Commission Report No. 55- Rate of interest for the period after decree and interest on costs under Sections, 34 and 35, Code of Civil Procedure, 1968
Law Commission Report No. 56- Statutory provisions as to Notice of suit other than Section 80, Civil Procedure Code
Law Commission Report No. 57- Benami transaction
Law Commission Report No. 58- Structure and Jurisdication of the Higher Judiciary
Law Commission Report No. 59- Hindu marriage act,1955 and Special Marriage Act,1954
Law Commission Report No. 60- The General Clauses Act
Law Commission Report No. 61- Certain problems connected with power of the States to levy a tax on the sale of goods and with the central Sales Tax Act, 1956
Law Commission Report No. 62- Womens Compensation Act
Law Commission Report No. 63- The Interest Act
Law Commission Report No. 64- The supression of immoral traffic in women and girls Act, 1956
Law Commission Report No. 65- Recognition of Foreign Divorce
Law Commission Report No. 66- Married Womens Property act,1874
Law Commission Report No. 67- The Indian Stamps Act,1899
Law Commission Report No. 68- The Powers of Attorney Act,1882
Law Commission Report No. 69- Indian Evidence Act, 1872
Law Commission Report No. 71- The Hindu Marriage Act,1955
Law Commission Report No. 72- Restriction on practice after being a permanent Judge
Law Commission Report No. 73- Criminal Liability for failure by husband to pay maintenance
Law Commission Report No. 74- Proposal to amend the Indian Evidence Act,1872
Law Commission Report No. 75- Disciplinary Jurisdiction under the Advocates Act,1961
Law Commission Report No. 76- Arbitration act ,1940
Law Commission Report No. 77- Delay and Arrears in Trial Courts
Law Commission Report No. 78- Congestion of under trial prisoners in jails
Law Commission Report No. 79- Delay and Arrears in High Courts and other Appellate Courts
Law Commission Report No. 80- Method of appointments of judges
Law Commission Report No. 81- Hindu Widow Remarriage Act,1856
Law Commission Report No. 82- Effect of Nomination Under Section 39 Insurance Act, 1938
Law Commission Report No. 83- The Gaurdians and Wards Act,1890 and certain provisions of the Hindu Minority and Guardianship Act,1956
Law Commission Report No. 84- Rape and allied offences some questions of Substantive Law, Procedure and Evidence
Law Commission Report No. 85- Claims for compensation under Chapter 8 of the Motor Vehicle Act, 1939
Law Commission Report No. 86- The Partition Act,1893
Law Commission Report No. 87- Identification of Prisoners Act,1920
Law Commission Report No. 88- Government privileges in evidences Section 123-124, 162,Indian Evidence Act, 1872 and Articles 74 and 163 of the Constitution
Law Commission Report No. 89- The Limitation Act, 1963
Law Commission Report No. 90- The ground of divorce amongst Christians in India
Law Commission Report No. 91- Dowry deaths and law reform amending the Hindu Marriage Act, 1955
Law Commission Report No. 92- Damages in Applications for Judicial Review
Law Commission Report No. 93- Disclosure of Sources of Information by Mass Media
Law Commission Report No. 94- Evidence obtained illegaly or improperly proposed Section 166A, Indian Evidence Act,1872
Law Commission Report No. 95- Constituional Division within the Supreme Court- A Proposal for
Law Commission Report No. 96- Repeal of certain obsolete Central Acts
Law Commission Report No. 97- Section 28,Indian Contract Act,1872
Law Commission Report No. 98- Sections 24 to 26,Hindu Marriage Act,1955
Law Commission Report No. 99- Oral and Written Arguments in Higher Courts
Law Commission Report No. 100- Litigation by and against the Government : Some Recommendations for reform
Law Commission Report No. 101- Freedom of speech and expression under article 19 of the Constitution
Law Commission Report No. 101- The Fatal Accidents Act,1855
Law Commission Report No. 102- Section 122 (1 of the Code of Criminal Procedure,1973)
Law Commission Report No. 103- Unfair terms in contracts
Law Commission Report No. 104- The Judicial Officers Protection Act,1850
Law Commission Report No. 105- Quality control and inspection of consumer goods
Law Commission Report No. 106- Motor Vehicles Act,1939
Law Commission Report No. 107- Law of Citizenship
Law Commission Report No. 108- Promissory Estoppel
Law Commission Report No. 109- Obscene and indecent advertisment and display: Section 292-293, Indian Penal Code
Law Commission Report No. 110- Indian Succession Act,1925
Law Commission Report No. 112- Section 45 of the Insurance Act,1938
Law Commission Report No. 113- Injuries in police custody suggested Section
Law Commission Report No. 114- Gram Nyayalaya
Law Commission Report No. 115- Tax Courts
Law Commission Report No. 116- Formation of an All India Judicial Service
Law Commission Report No. 117- Training of Judicial Officers
Law Commission Report No. 118- Method of appointment to Subordinate Courts
Law Commission Report No. 119- Access to exclusive forum for victims of Motor Vehicles Act,1939
Law Commission Report No. 120- Manpower planning in Judiciary: A Blueprint
Law Commission Report No. 121- A new forum for Judicial Appointments
Law Commission Report No. 122- Forum for national uniformity in labour adjudication
Law Commission Report No. 123- Decentralisation of administration of justice: Disputes involving centres of Higher Education
Law Commission Report No. 124- The High Court arrears- A Fresh Look
Law Commission Report No. 125- The Supreme Court- A Fresh Look
Law Commission Report No. 126- Government and public sector undertaking litigation policy and strategies
Law Commission Report No. 127- Resource allocation for infra-structual services in judicial administration
Law Commission Report No. 128- Cost of legislation
Law Commission Report No. 130- Benami Transaction: A Blueprint
Law Commission Report No. 131- Role of legal profession in administration of justice
Law Commission Report No. 132- Need for amendment of the provisions of the Chapter IX of the Code of Criminal Procedure, 1973 inorder to ameliorate the hardship and mitigate the distress of neglected women, children and parents
Law Commission Report No. 133- Removal of discrimination against women in matters relating to guardianship and custody of minor children and elaboration of the welfare principles
Law Commission Report No. 134- Removing deficiencies in certain provisions of the workmen's Compensation Act, 1923
Law Commission Report No. 135- Women in custody
Law Commission Report No. 136- Conflicts in High Courts Decisions on Central Laws
Law Commission Report No. 137- Need for creating office of ombudsman
Law Commission Report No. 138- Legislative protection for slum and pavement
Law Commission Report No. 139- Urgent need to amend order XXI, Rule 99(2), Code of Civil Procedure
Law Commission Report No. 140- Need to amend Order V, Rule 19A of the Code of Civil Procedure,1908
Law Commission Report No. 141- Need for amending the law as regards power of courts to restore criminal revisional applications and criminal cases dismissed for default in appearance
Law Commission Report No. 142- Concessional treatment for offenders who on their own initiative choose to plead guilty without any Bargaining
Law Commission Report No. 143- Legislative safeguard for protecting the small depositors from exploitation
Law Commission Report No. 144- Conflicting judicial decisions pertaining to the Code of Civil Procedure, 1908
Law Commission Report No. 145- Article 12 of the Constitution and Public Sector Undertakings
Law Commission Report No. 146- Sale of Women and Children
Law Commission Report No. 148- Repeal of certain Pre-1947 Central Act
Law Commission Report No. 149- Removal of certain deficiencies in the Motor Vehicle Act, 1988
Law Commission Report No. 150- Suggesting some amendments to the Code of Civil Procedure, 1908
Law Commission Report No. 151- Admiralty Jurisdication
Law Commission Report No. 152- Custodial Crimes
Law Commission Report No. 153- Inter-Country Adoption
Law Commission Report No. 154- The Code of Criminal Procedure, 1973 (Act No 2 of 1974) Vol I
Law Commission Report No. 155- The Code of Criminal Procedure, 1973 (Act No 2 of 1974) Vol II
Law Commission Report No. 156- The Indian Penal Code-Vol 1
Law Commission Report No. 156- The Indian Penal Code-Vol II
Law Commission Report No. 157- Section 52 Transfer of Property Act ,1882
Law Commission Report No. 158- The Amendment of the Industries (Development and Regulation Act, 1951)
Law Commission Report No. 159- Repeal and Amendment of laws Part 1
Law Commission Report No. 161- Central Vigilance Commission and Allied Bodies
Law Commission Report No. 162- Review of Functioning of Central Administrative Tribunal
Law Commission Report No. 163- The Code of Civil Procedure (Amendment) Bill,1997
Law Commission Report No. 164- The Indian Divorce Act,1869
Law Commission Report No. 165- Free and Compulsary Education for Children
Law Commission Report No. 166- The Corrupt Public Servants (Forfeiture of Property) Bill, 1999
Law Commission Report No. 167- The Patents (Amendment) Bill, 1998, 1999
Law Commission Report No. 168- The Hire-Purchase Act, 1972, 1999
Law Commission Report No. 169- Amendment of Army, Navy and Air Force Act, 1999
Law Commission Report No. 170- Reform of the Electoral Laws, 1999
Law Commission Report No. 171- Bio Diversity Bill, 2000.
Law Commission Report No. 172- Review of Rape Laws ,2000
Law Commission Report No. 173- Prevention of Terrorism Bill, 2000, 2000
Law Commission Report No. 174- Property Rights of Women Proposed Reforms Under the Hindu Law,2000
Law Commission Report No. 175- The Foreigners (Amendment) Bill, 2000, 2000
Law Commission Report No. 176- The Arbitration and Conciliation (Amendment) Bill, 2002, 2001
Law Commission Report No. 177 Annexure III- Law Relating to Arrest, 2001
Law Commission Report No. 177- Law Relating to Arrest, 2001
Law Commission Report No. 178- Recommendations for Amending Various Enactments, Both Civil and Criminal, 2001
Law Commission Report No. 179 Annexure- Public Interest Disclosure and Protection of Informers, 2001
Law Commission Report No. 179 Annexure- Recommendations for Amending Various Enactments, Both Civil and Criminal, 2001
Law Commission Report No. 179- Public Interest Disclosure and Protection of Informers, 2001
Law Commission Report No. 180- Article 20 (3) of the Constitution of India and Right to Silence, 2002
Law Commission Report No. 181- Amendment to Section 106 of the Transfer of Property Act, 1882, 2002
Law Commission Report No. 182- Amendment of Section 6 of the Land Acquisition Act, 1894, 2002
Law Commission Report No. 183- A Continuum on the General Clauses Act, 1897 With Special Reference to the Admissibility and Codification of External Aids to Interpretation of Statutes, 2002
Law Commission Report No. 184- Legal Education & Professional Training and Proposals for Amendments to the Advocates Act, 1961 and the University Grants Commission Act, 1956, 2002
Law Commission Report No. 185 Annexure- Review of the Indian Evidence Act, 1872 (Report No. 185 Annexure) [2003Review of the Indian Evidence Act, 1872, 2003
Law Commission Report No. 185 Part II- Review of the Indian Evidence Act, 1872 , 2003
Law Commission Report No. 185 Part IIIA- Review of the Indian Evidence Act, 1872, 2003
Law Commission Report No. 185 Part IV- Review of the Indian Evidence Act, 1872, 2003
Law Commission Report No. 185- Review of the Indian Evidence Act, 1872
Law Commission Report No. 186- Proposal to Constitute Environment Courts
Law Commission Report No. 187- Mode of Execution of Death Sentence and Incidental Matters
Law Commission Report No. 188- The Proposals for Constitution of Hi-Tech Fast-Track Commercial Divisions in High Courts
Law Commission Report No. 189- Revision of Court Fees Structure, 2004
Law Commission Report No. 190- The Revision of the Insurance Act, 1938 and the Insurance Regulatory and Development Authority Act, 1999, 2004
Law Commission Report No. 191- Regulation of Funds Collected for Calamity Relief, 2004
Law Commission Report No. 192- Prevention of Vexatious Litigation, 2005 (2)
Law Commission Report No. 193- Transnational Litigation, Conflict of Laws, Law of Limitation, 2005
Law Commission Report No. 194- Verification of Stamp Duties and Registration of Arbitral Awards, 2005
Law Commission Report No. 195- The Judges (Inquiry) Bill, 2005, 2006
Law Commission Report No. 196- Medical Treatment to Terminally Ill Patients (Protection of Patients and Medical Practitioners), 2006
Law Commission Report No. 197- Public Prosecutor¢s Appointments, 2006
Law Commission Report No. 198- Witness Identity Protection and Witness Protection Programmes, 2006
Law Commission Report No. 199- Unfair (Procedural and Substansive) Terms in Contracts, 2006
Law Commission Report No. 200- Trial by Media, Free Speech vs. Fair Trial Under Criminal Procedure (Amendments to the Contempt of Court Act, 1971), 2006
Law Commission Report No. 201- Medical Treatment After Accidents and During Emergency Medical Condition and Women in Labour, 2006
Law Commission Report No. 202- Proposal to Amend Section 304-B of the Indian Penal Code, 2007
Law Commission Report No. 203- Section 438 of the Code of Criminal Procedure, 1973 as Amended by the Code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail), 2007
Law Commission Report No. 204- Proposal to Amend the Hindu Succession Act, 1956 as Amended by Act 39 of 2005
Law Commission Report No. 205- Proposal to Amend the Prohibition of Child Marriage Act, 2006 and Other Allied Laws
Law Commission Report No. 206- Proposal for Enactment of New Coroners Act Applicable to the Whole of India
Law Commission Report No. 207- Proposal to Amend Section 15 of the Hindu Succession Act, 1956 in Case a Female Dies Intestate Leaving Herself Acquired Property With No Heirs
Law Commission Report No. 208- Proposal for Amendment of Explanation to Section 6 of the Hindu Succession Act, 1956 to Include Oral Partition and Family Arrangement in the Definition of Partition
Law Commission Report No. 209- Proposal for Omission of Section 213 From the Indian Succession Act, 1925
Law Commission Report No. 210- Humanization and Decriminalization of Attempt to Suicide.pdf
Law Commission Report No. 211- Laws on Registration of Marriage and Divorce a Proposal for Consolidation and Reform
Law Commission Report No. 212- Laws of Civil Marriages in India a Proposal to Resolve Certain Conflicts
Law Commission Report No. 213- Fast Track Magisterial Courts for Dishonoured Cheque Cases
Law Commission Report No. 214- Proposal for Reconsideration of Judges Cases I, II and III - SP Gupta Vs. UOI
Law Commission Report No. 215- L. Chandra Kumar Be Revisited by Larger Bench of Supreme Court of India
Law Commission Report No. 216- Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India
Law Commission Report No. 217- Irretrievable Breakdown of Marriage - Another Ground for Divorce.
Law Commission Report No. 218- Need to Accede to the Hague Convention on the Civil Aspects of International Child Abduction (1980)
Law Commission Report No. 219- Need for Family Law Legislations for Non-resident Indians
Law Commission Report No. 220- Need to fix Maximum Chargeable Court-fees in Subordinate Civil
Law Commission Report No. 221- Need for Speedy Justice - Some Suggestions
Law Commission Report No. 222- Need for Justice dispensation Through ADR Etc.
Law Commission Report No. 223- Need for Ameliorating the Lot of the Have-nots - Supreme Court's Judgments
Law Commission Report No. 224- Amendment of Section 2 of the Divorce Act 1869 Enabling Non-domiciled Estranged Christian Wives to Seek Divorce
Law Commission Report No. 225- Amendment of Sections 7, 7A, And 7B of Industrial Disputes Act 1947 Making Advocates Eligible to Man Labour Courts and Industrial Tribunals
Law Commission Report No. 226- The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a Law for Compensation for Victims of Crime
Law Commission Report No. 227- Preventing Bigamy via Conversion to Islam - A Proposal for Giving Statutory Effect to Supreme Court Rulings
Law Commission Report No. 228- Need for Legislation to Regulate Assisted Reproductive Technology Clinics as Well as Rights and Obligations of Parties to a Surrogacy
Law Commission Report No. 229- Need for Division of the Supreme Court Into a Constitution Bench at Delhi and Cassation Benches in Four Regions at Delhi, Chennai, Hyderabad, Kolkata and Mumbai
Law Commission Report No. 230- Reforms in the Judiciary - Some Suggestions
Law Commission Report No. 231- Amendments in Indian Stamp Act 1899 and Court-Fees Act 1870 Permitting Different Modes of Payment
Law Commission Report No. 232- Retirement Age of Chairpersons and Members of Tribunals - Need for Uniformity
Law Commission Report No. 233- Amendment of Code of Criminal Procedure Enabling Restoration of Complaints
Law Commission Report No. 234- Legal Reforms to Combat Road Accidents
Law Commission Report No. 235– Conversion, Reconversion to Another Religion – Mode of Proof
Law Commission Report No. 236– Court-fees in Supreme Court vis-a-vis Corporate Litigation
Law Commission Report No. 237- Report on Compounding of (IPC) Offences
Law Commission Report No. 239- Report on Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities - Submitted to the Supreme Court of India in W P (C) NO. 341/2004, Virender Kumar Ohri Vs. Union of India & Others
Law Commission Report No. 240- Report on Costs in Civil Litigation
Law Commission Report No. 241- Report on Passive Euthanasia - A Relook
Law Commission Report No. 242- Report on Prevention of Interference with the freedom of Matrimonial Alliances (in the name of Honour and Tradition): A suggested Legal Framework
Law Commission Report No. 243- Report on Section 498A,IPC
Law Commission Report No. 244- Report on Electoral Disqualifications
Law Commission Report No. 245- On Arrears and Backlog
Law Commission Report No. 246- Amendments to the Arbitration and Conciliation Act,1996
Law Commission Report No. 247- Indian Succession Act
Law Commission Report No. 248- Interim Report on Obsolete Laws
Law Commission Report No. 249- Second Interim Report on Obsolete Laws
Law Commission Report No. 250- Obsolete Laws - Warranting immediate Repeal (Third Interim)
Law Commission Report No. 251- Obsolete Laws - Warranting Immediate Repeal (Fourth Interim)
Law Commission Report No. 252- Right of the Hindu Wife to Maintenance
Law Commission Report No. 253- Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill,2015
Law Commission Report No. 254- The Prevention of Corruption (Amendment) Bill,2013
Law Commission Report No. 255- Electoral Reforms
Law Commission Report No. 256- Eliminating Discrimination Against Persons Affected by Leprosy
Law Commission Report No. 257- Reforms in Guardianship and Custody Laws in India
Law Commission Report No. 258- Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisations - A Study and Proposed Amendments
Law Commission Report No. 259- Early Childhood Development and Legal Entitlements
Law Commission Report No. 260- Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty
Law Commission Report No. 261- Petshop Rules
Law Commission Report No. 262- The Death Penalty
Law Commission Report No. 266- The Advocates Act, 1961
Law Commission Report No. 267- Hate Speech
Law Commission Report No. 268- Amendments to Criminal Procedure Code, 1973 – Provisions Relating to Bail
Law Commission Report No. 269- Transportation and House-keeping of Egg-laying hens (layers) and Broiler Chickens
Law Commission Report No. 270- Compulsory Registration of Marriages
Law Commission Report No. 271- Human DNA Profiling – A Draft Bill for the Use and Regulation of DNA-Based Technology
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