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Tamil Nadu Government invites suggestions for making State Amendments to the New Criminal Laws

Tamil Nadu criminal law amendments

Tamil Nadu: The Government of Tamil Nadu opened a portal for submission of suggestions regarding State Amendments to the new Criminal Laws namely the Bharatiya Nyaya Sanhita, 2023, the Bharatiya Nagarik Suraksha Sanhita, 2023, and the Bharatiya Sakshya Adhiniyam, 2023 by all stakeholders.

For the review of these suggestions the Home Department had constituted a One-Man Committee (‘the Committee’) vide government order dated 30-07-2024. The Committee would be chaired by Justice M. Sathyanarayanan, retired Judge of Madras High Court.

The Committee was constituted to study the new criminal laws and make recommendations according to the following “Terms of Reference”:

  1. To suggest the change of nomenclature of the three new Criminal laws at the State level, as the same are in Sanskrit;

  2. To suggest State amendments to these new criminal laws after considering the views of all stakeholders.

Accordingly, these recommendations would be submitted to the Government after considering the views/suggestions of stakeholders.

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