| [Passed by turn Indian Legislature.] |
| (Received the assent of the Governor General on the 20th November, 1941.) |
An Act further to amend the Code of Criminal Procedure, 1898.
Whereas it is expedient further to amend the Code of Criminal Procedure, 1898 (V of 1898), for the purpose hereinafter appearing;
It is hereby enacted as follows;-
1. Short title.- This Act may be called the Code of Criminal Procedure (Second Amendment) Act, 1941.
2. Amendment of section 162, Act V of 1898.- In sub-section (2) of section 162 of the Code of Criminal Procedure, 1898 (V of 1898), after the figures "1872" the following words and figures shall be added, namely:-
"or to affect the provisions of section 27 of that Act".