*Indian Penal Code (Orissa Amendment) Act, 1998**
| [Orissa Act No. 3 of 1999] | [27th January, 1999] |
An act to amend the Indian penal code, 1860 in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Forty-ninth Year of the Republic of India as follows:-
* For the Bill, See Orissa Gazette, Extraordinary, dated the (No. ???).
** [Received the assent of the President on the 27th January, 1999, first published in an extraordinary issue of the Orissa Gazette, dated the 9th March, 1999]
1. Short title.- This Act may be called the Indian Penal Code (Orissa Amendment) Act, 1998.
2. Amendment of sections 272 to 276.- In the Indian Penal Code, 1860 (45 of 1860), in sections 272, 273, 274, 275 and 276, for the words "shall be punished with imprisonment of cither description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both", the following shall be substituted, namely:-
"shall be punished with imprisonment for life and shall also be liable to fine:
Provided that the Court may, for adequate and special reasons to be mentioned in the Judgment, impose a sentence of imprisonment which is less than imprisonment for life."