Code of Criminal Procedure (Himachal Pradesh Amendment) Act, 1976*
| [Himachal Pradesh Act No. 40 of 1976]1 | [3rd November, 1976] |
An Act to amend the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) in its application to the State of Himachal Pradesh.
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-seventh Year of the Republic of India as follows:-
1. ??? Statement, of Objects and Reasons see R.H.P. Extra, dated 30-8-1976 P. 1590.
* Received the assent of the President of the India on 3rd November, 1976 and was published in R.H.P. Extra., dated the 13th November, 1976 P. 1844
1. Short title, extent and commencement.- (1) This Act may be called the Code of Criminal Procedure (Himachal Pradesh Amendment) Act, 1976.
(2) It extends to the whole of Himachal Pradesh.
(3) It shall come into force at once.
2. Amendment of section 13.- In sub-section (1) of section 13 of the Code of Criminal Procedure, 1973 (2 of 1974) in its application to the State of Himachal Pradesh, for the words "in any district" the words "in any local area" shall be substituted.
3. Repeal and savings.- The Code of Criminal Procedure (Himachal Pradesh Amendment) Ordinance, 1976 (6 of 1976), is hereby repealed.
Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the provisions of this Act, as if this Act had come into force with effect from 5th August, 1976.