act 012 of 1974 : Economic Offences (Inapplicability of Limitation) Act, 1974

Section 1. Short title, extent and commencement.

(1) This Act may be called the Economic Offences (Inapplicability of Limitation) Act, 1974.

(2) It extends to the territories to which the Code of Criminal Procedure, 1973 (2 of 1974) applies.

(3) It shall come into force on the 1st day of April, 1974.

Section 2. Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences.

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to--

(i) any offence punishable under any of the enactments ¹ [or provisions, if any, thereof] specified in the Schedule; or

(ii) any other offence, which under the provisions of that Code, may be tried along with such offence,

and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.

1. Ins. by Act 65 of 1984, s. 10 (w.e.f. 8-10-1984).