There’s a lot of repetitive legislation in India, thanks to the Concurrent List which allows laws to exist at the Central as well as the State level separately.

The Indian Stamp Act or the General Court Fees Act, of which every state has individual versions. Each state also has its own civil procedure code apart from the Central Code.

The provisions of the Indian Electricity Act, 1910, Electricity (Supply Act), 1948, and the Indian Electricity Rules, 1956, prevent Central intervention at the state level, while also discouraging foreign/ private investment.