Minister for Law and Justice, Kiren Rijiju informed Lok Sabha that Central Government has repealed 1486 obsolete and redundant Central Acts from May, 2014 till date. Besides, 76 Central Acts relating to State subject have also been repealed by the concerned State legislature.
The Law Minister was replying to the Unstarred question related to whether obsolete and archaic laws are causing impediments in the normal life of a common man and if so how many Acts have been repealed yet.
The Law Minister stated that obsolete and archaic laws lay down unnecessary compliance burden on citizens. Therefore, it has been the resolve of this Government to reduce such compliance burden, bring reforms in the legal system and make it more accessible to the common man and as the laws are reviewed on the basis of feedback received, research, reports generated, survey and audit conducted etc. which is a timeconsuming process, it may not be possible to fix timeline for the same.
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