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THE CODE OF CRIMINAL PROCEDURE (AMENDMENT) ACT, 1980
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ARRANGEMENT OF SECTIONS
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SECTIONS 1. Short title and commencement. 2. [Repealed.]. 3. [Repealed.]. 4. [Repealed.]. 5. [Repealed.]. 6. [Repealed.]. 7. [Repealed.]. 8. [Repealed.]. 9. [Repealed.]. 10. Saving of pending proceedings under sections 108, 109 and 110. 11. [Repealed.].
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THE CODE OF CRIMINAL PROCEDURE (AMENDMENT) ACT, 1980
ACT NO. 63 OF 1980
[26th December, 1980.]
An Act further to amend the Code of Criminal Procedure, 1973.
BE it enacted by Parliament in the Thirty-first Year of the Republic of India as follows:—
1. Short title and commencement.—(1) This Act may be called the Code of Criminal Procedure
(Amendment) Act, 1980.
(2) It shall be deemed to have come into force on the 23rd day of September, 1980.
2. [Amendment of sections 108, 109 and 110.] Rep. by the Repealing and Amending Act (19 of 1988),
s. 2 and the First Schedule (w.e.f. 31-3-1988).
3. [Amendment of section 196.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
4. [Amendment of section 436.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
5. [Amendment of section 437.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
6. [Amendment of section 446.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
7. [Insertion of new section 446A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
8. [Substitution of new section for section 478.] Rep. by s. 2 and the First Schedule, ibid.
(w.e.f. 31-3-1988).
9. [Consequential amendment of Act 34 of 1978.] Rep. by s. 2 and the First Schedule, ibid.
(w.e.f. 31-3-1988).
10. Saving of pending proceedings under sections 108, 109 and 110.—All proceedings under
sections 108, 109 and 110 of the principal Act, pending before any Judicial Magistrate of the first class
immediately before the commencement of this Act shall, notwithstanding anything contained in this Act,
be dealt with as if this Act had not been enacted.
11. [Repeal and saving.] Rep. by the Repealing and Amending Act (19 of 1988), s. 2 and the First
Schedule (w.e.f. 31-3-1988).