Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SPECIAL COURTS (REPEAL) ACT, 1982 34 of 1982 [17th August, 1982] CONTENTS 1. Short title 2. Repeal of Act 22 of 1979 SPECIAL COURTS (REPEAL) ACT, 1982 34 of 1982 [17th August, 1982] STATEMENT OF OBJECTS AND REASONS In view of the recent judgment of Delhi High Court quashing the prosecution of Shrimati Indira Gandhi for her failure to take oath before the Shah Commission and also in view of the fact that the judgment enumerates 12 grounds substantiating that the Shah Commission's Report has become infructuous and there is urgent need for liquidating the Special Courts constituted as a follow up action of Shah Commission Report. Hence this Bill for abolishing the Special Courts.-Gaz.of India, 1-2-1980. Pt. II-S.2,Ext., p. 88. 1. Short title :- This Act may be. called The Special Courts (Repeal) Act, 1982. 2. Repeal of Act 22 of 1979 :- The Special Courts Act, 1979 , is hereby repealed.