The Repealing and Amending Bill, 2022 was introduced in the Lok Sabha on December 19, 2022. It seeks to repeal 65 laws that are obsolete or that have been made redundant by other laws. It also corrects a minor drafting error in the Factoring Regulation Act, 2011.
Repeal of laws: The First Schedule of the Bill lists 24 laws that would be repealed. Of these, 16 are amending Acts, and two are from before 1947.
Repeal of Appropriation Acts: The Second Schedule of the Bill lists 41 Appropriation Acts that would be repealed. These include 18 Appropriation Acts for the Railways. These Acts span the years from 2013 to 2017.
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