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------------------~--~~----------~--------------~ The code of Criminal Procedure (Jharkhand Amendment) ACT, 2006 [JHARKHA D ACT 12, 2007}
ACT further to amend the code of CriminalProcedure, 1973 (Act No.2 of1974) in its application to the State of'Jharkhand, .
Be it enacted by the LegislaiveAssembly ofthe State of Jharkhand in the Fifty Seventh year of the Republic ofIndia as follows:-
1. Short title, extents and commencement:-
(1) This Act ma be. called the Code of Criminal Procedure (Jharkhand Amendment) Act, 2006
(2) It extent to the whole ofthe State of Jharkhand.
(3) It shall come into force from the date of notification in the officialgazette.
2. Amendment of ection 167 :- In the Code of Criminal Procedure, 1973, in Section 167, in its application to the tate of Jharkhand, in sub-section (2), :-
(i) To clause (b), the following shallbe added at the end, namely:- "either inperson or through the medium of electronic video linkege."
(ii) After clause (b) a proviso shall be added, namely r-
"Provided that no person shallbe remanded in custody without his physical production if the said person is in police custody. II
(iii) In the explanation II thereunder, for the words "an accused person was produced" the words" an accused person was produced in person or as the case may be through the medium of electronic video linkage" shallbe substituted.
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