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SPECIAL COURTS (REPEAL) ACT, 1982
34 of 1982
17th August, 1982
STATEMENT OF OBJECTS AND REASONS In view of the recent judgment of Delhi High Court quashing the prosecution of Shrimati Indira Gandhi for her failure to take oath before the Shah Commission and also in view of the fact that the judgment enumerates 12 grounds substantiating that the Shah Commission's Report has become infructuous and there is urgent need for liquidating the Special Courts constituted as a follow up action of Shah Commission Report. Hence this Bill for abolishing the Special Courts.-
Gaz.of India, 1-2-1980. Pt. II-S.2,Ext., p. 88.
An Act to repeal the Special Courts Act, 1979. BE it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
This Act may be called The Special Courts (Repeal) Act, 1982.
SECTION 02: REPEAL OF ACT 22 OF 1979
The Special Courts Act, 1979, is hereby repealed.
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