The Repealing and Amending (Second) Bill, 2017 was introduced in Lok Sabha by the Minister of Law and Justice, Mr. Ravi Shankar Prasad on August 11, 2017.

Repealing of certain laws: The Bill seeks to repeal 131 Acts.  Of these, 38 are amending Acts, where changes made by them have already been incorporated into the principal Acts.  Further, among the Acts being repealed, 30 were passed before 1947.

The Bill also repeals nine Ordinances promulgated by the Governor General of India before Independence.

Amendment to certain laws: The Bill amends three Acts to delete some provisions, and rectify drafting errors.  These three Acts are: (i) The Plantations Labour Act, 1951, (ii) The Juvenile Justice (Care and Protection of Children) Act, 2015, and (iii) The Rights of Persons with Disabilities Act, 2016.

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