Orissa act 003 of 1999 : Indian Penal Code (Orissa Amendment) Act, 1998

Preamble

*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]

Section 1. Short title

1. Short title.- This Act may be called the Indian Penal Code (Orissa Amendment) Act, 1998.

Section 2. Amendment of sections 272 to 276

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."

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