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  • Twentieth Law Commission   (Chairman Mr. Justice D. K. Jain, 25.01.2013 - 05.10.2013,Chairman Mr. Justice A. P. Shah, w. e. f. 21.11.2013 -)
No. of the Report Subject Year Of Submission
1 Electoral Disqualifications 2014
2 Arrears and Backlog: Creating Additional Judicial (wo)manpower 2014
3 Amendments to the Arbitration and Conciliation Act, 1996 2014
4 Amendments to the Arbitration and Conciliation Act, 1996 (Supplimentary) 2015
5 Sections 41 to 48 of the Indian Succession Act,1925 – Proposed Reforms 2014
6 Obsolete Laws: Warranting Immediate Repeal (Interim Report) 2014
7 Obsolete Laws: Warranting Immediate Repeal (Second Interim Report) 2014
8 Obsolete Laws: Warranting Immediate Repeal (Third Interim Report) 2014
9 Obsolete Laws: Warranting Immediate Repeal (Fourth Interim Report) 2014
10 Right of the Hindu Wife to Maintenance: A relook at Section 18 of the Hindu Adoptions and Maintenanc 2015
11 Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 201 2015
12 The Prevention of Corruption (Amendment) Bill, 2013 2015
13 Electoral Reforms 2015
14 Eliminating Discrimination Against Persons Affected by Leprosy 2015
15 Reforms in Guardianship and Custody Laws in India 2015
16 Prevention of Bribery of Foreign Public Officials and Officials of Public International Organisation 2015
17 Early Childhood Development and Legal Entitlement 2015
18 Analysis of the 2015 Draft Model Indian Bilateral Investment Treaty 2015
19 Need to Regulate Pet Shops and Dog and Aquarium Fish Breeding 2015
20 The Death Penalty 2015

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