Bill Summary

The Repealing and Amending Bill, 2017

• The Repealing and Amending Bill, 2017 was introduced in Lok Sabha on February 9, 2017 by the Minister of Law and Justice, Mr. Ravi Shankar Prasad.
• The Bill seeks to repeal 104 Acts in whole, partially amend one law, and make minor amendments to three other laws.
   
• Repealing certain laws in whole: The Bill repeals 104 laws that have been listed in the First Schedule of the Bill. Of this, around 63 laws are amending Acts, where the changes made by these laws have already been incorporated into the relevant principal Acts.  Further, it also includes 20 Acts that were passed prior to 1947. 
   
• Partial amendment to one law: The Bill repeals three sections of the Taxation Laws (Amendment) Act, 2007. These sections omit certain provisions of the Additional Duties of Excise (Goods of Special Importance) Act, 1957. 
   
• Amendment of certain laws: The Bill makes minor amendments to three Acts which relate to deletion of redundant words in a section, modifications of the title of the Act and marginal heading of a section.
   
• The three Acts are: (i) The National Institutes of Technology, Science Education and Research Act, 2007; (ii) The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009; and (iii) The Right of Children to Free and Compulsory Education Act, 2009.

 

DISCLAIMER: This document is being furnished to you for your information.  You may choose to reproduce or redistribute this report for non-commercial purposes in part or in full to any other person with due acknowledgement of PRS Legislative Research (“PRS”).  The opinions expressed herein are entirely those of the author(s).  PRS makes every effort to use reliable and comprehensive information, but PRS does not represent that the contents of the report are accurate or complete.  PRS is an independent, not-for-profit group.  This document has been prepared without regard to the objectives or opinions of those who may receive it.