Criminal Law Amendment Act, 19351
An Act to amend the Criminal Law.
Whereas it is expedient to amend the Criminal Law in the manner hereinafter appearing; It is hereby enacted as follows:-
1 Made by the Governor General on the 4th October, 1935 and published in a Gazette of India Extraordinary on the 17th December, 1935.
1. Short title and extent.- (1) This Act may he called the "Criminal Law Amendment Act, 1935".
(2) It extends to the whole of 1[India except 2[the territories which immediately before the 1st November, 1956, were comprised in] Part B States].
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Prior to Amendment by A.L. (No. 3) Order, 1950, Section 1 read as:
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1. (1) Short title and extent.- This Act may he called the "Criminal Law Amendment Act, 1935".
(2) It extends to the whole of 1[India except Part B States].
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Prior to Amendment by A.L.O. 1950, Section 1 read as:
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1. (1) Short title and extent.- This Act may he called the Criminal Law Amendment Act, 1935.
(2) It extends to the whole of British India, including British Baluchistan and the Sonthal Parganas.
1 Subs. by A.L.O. 1950 [C.O. 4] (w.e.f 26-1-1950).
2 Ins. by A.L. (NO. 3) Order, 1956 (w.r.e.f 1-11-1956).
2. (1) Repealed.- Sub-section (3) of section 1 and sections 2, 3, 4, 6, 8, 15, 17 and 20 of the Criminal Law Amendment Act, 1932 (XXIII of 1932), are hereby repealed.
(2) Sub-section (3) of section 1 of the Indian Press. (Emergency Powers) Act, 1931 (XXIII of 1931), is hereby repealed.
3. Amendment of preamble, Act XXIII of 1932.- In the preamble to the Criminal Law Amendment Act, 1932 (XXIII of 1932), the word "temporarily" shall be omitted.
4. Amendment of section 1, Act. XXXIII of 1932.- In sub-section (4) of section 1 of the Criminal. Law Amendment Act, 1932 (XXIII of 1932), the words and figure "section 4 and" and the words and figure "section 4 or" shall be omitted.
5. Amendment of section 9, Act XXIII of 1932.- In section 9 of the Criminal Law Amendment Act, 1932 (XXIII of 1932),-
(a) in clause (ii) the figures "2", "3" and "6" shall be omitted; and
(b) clause (iii) shall he omitted.
6. Amendment of, sections 11, 12 and 13, Act XXIII of 1932.- In sections 11, 12 and 13 of the Criminal Law. Amendment Act, 1932 (XXIII of 1932), the words "So long as this Act remains in force", and the words "deemed to be", shall, wherever they occur, be omitted.
7. Amendment of section 32, Act XXIII of 1931.- In section 32 of the Indian Press (Emergency Powers) Act, 1931 (XXIII of 1931), the words "So long as this Act remains in force" shall be omitted.