Law Commissions constituted by Government of India are empowered to recommend legislative changes and reforms. In the event of ambiguity of a provision, for the purpose of interpretation of such a statutory provision, courts can certainly take recourse to material or aids outside the statute, i.e., external aids including Law Commission Reports. (see report No. 183.)
First Law Commission of India was constituted in 1834. First Law Commission of Independent India was constituted in 1955.
This section contains reports of Law Commissions constituted by the Government from time to time to clarify, consolidate and codify particular branches of law where the Government felt the necessity for it.
A few reports have been added this month and a few more will be added in coming months
Disclaimer
Although every possible care has been taken to prepare the Acts and Rules published in the Law Finder, Chawla Publications (P) Ltd. or any of its employees is not responsible for any mistake or in accuracy that might have crept in or any loss or damage resulting out of such unintended mistakes. Subscribers are advised to verify and check the contents with the Official Gazettes or other means. Any mistake or inaccuracy reported will be highly appreciated and duly incorporated in subsequent editions.
