Code of Criminal Procedure (Rajasthan Amendment) Act, 20141
| [Act No. 1 of 2015] | [9th January, 2015] |
An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Rajasthan.
Be it enacted by the Rajasthan State Legislature in the Sixty-fifth Year of the Republic of India, as follows:-
1 Received the assent of the President on the 9th day of January, 2015.
1. Short title, extent and commencement.- (1) This Act may be called the Code of Criminal Procedure (Rajasthan Amendment) Act, 2014.
(2) It extends to the whole of the State of Rajasthan.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of section 29, Central Act No. 2 of 1974.- In the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974), in sub-section (2) of section 29, in its application to the State of Rajasthan, for the existing expression "ten thousand rupees", the expression "fifty thousand rupees" shall be substituted.
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(GROUP-II)
NOTIFICATION
Jaipur, February 11, 2015
No. F. 2 (36) Vidhi/2/2014.- The following Act of the Rajasthan State Legislature received the assent of the President on the 9th day of January, 2015 and is hereby published for general information:-