Legal Reforms : Co-operation among SAARC Law Commissions1 The Law Commission of Bangladesh organised a workshop of Law Commissions of SAARC Countries in Dhaka on 20/21 March, 1999. This initiative was commendable for several reasons. Since the establishment of SAARC, it has long been recognised that the countries of the region would benefit immensely by fostering economic and trade relations and by co-operating with each other in other fields such as law and medicine. Significant strides have already been made in some of these areas. In this background, interaction among Law Commission of the SAARC region can be considered as a further step in the direction of increased links and co-operation among SAARC countries. The Law Commission of India : Early Beginning The major task of Law Commissions the world over is to make recommendations for legal reforms. Law reform has been a continuing p ....