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Report No. 96 Repeal of Certain Obsolete Central Acts Chapter 1 Introductory 1.1. Scope.- This Report is concerned with the need for the repeal of certain Central Acts which have become obsolete in view of subsequent legislation, or which have become anomalous in view of changed conditions, and which therefore need to be repealed. The Law Commission has taken up the subject on its own. The reasons for taking up the matter for consideration will be apparent from what follows.    |
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