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Twelfth Law Commission (Chairman Mr. Justice M. P. Thakkar 1988-1991)
No. of the Report
Subject
Year Of Submission
1
Need for Amendment of the Provisions of the Chapter IX of the Code of Criminal Procedure, 1973 in or
1989
2
Removal of Discrimination against Women in matters relating to Guardianship and Custody of Minor Chi
1989
3
Removing Deficiencies in certain Provisions of the Workmen's Compensation Act, 1923.
1989
4
Women in Custody.
1989
5
Conflicts in High Court Decisions on Central Laws- How to foreclose and how to resolve.
1990
6
Need for creating office of Ombudsman and for evolving legislative administrative measures inter-ali
1990
7
Legislative Protection for Slum and Pavement Dwellers.
1990
8
Urgent need to amend Order XXI, Rule 92(2), Code of Civil Procedure to remove an anomaly which nulli
1991
9
Need to amend Order V, Rule 19A of the Code of Civil Procedure, 1908, relating to service of summons
1991
10
Need for amending the law as regards power of courts to restore criminal revisional applications and
1991
11
Concessional treatment for offenders who on their own initiative choose to plead guilty without any
1991
12
Legislative safeguards for protecting the small depositors from exploitation.
1991
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