Jammu and Kashmir act 001 of 1993 : The CRIMINAL LAW AMENDMENT ACT, 1993 (1936 A. D. ). (Act No. I of Samvat 1993)

  • Date:
Department
  • Department of Law,Justice and Parliamentary Affairs
Enforcement Date

27 Apr 1937

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Criminal Law (Amendment ) Act, 1993

(Act No. I of Svt. 1993)

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CRIMINAL LAW (AMENDMENT) ACT, SAMVAT 1993 (1936 A.D.) 175

THE CRIMINAL LAW AMENDMENT ACT 1993 (1936 A. D. ).

ACT NO. I OF SVT. 993.

CONTENTS

Preamble

Section.

1. Short title and extent.

2. Dissemination of contents of pre- scribed documents.

3. Amendment of Code of Criminal Procedure, Act No. XXIII of 1989.

Section.

4. Amendment of Code of Criminal Procedure, Act No. XXIII of 1989.

5. Section 108-A. Power to arrest and detain suspected persons.

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176 CRIMINAL LAW (AMENDMENT) ACT, SAMVT 1993 (1936 A.D)

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CRIMINAL LAW (AMENDMENT) ACT, SAMVAT 1993 (1936 A.D.) 177

THE CRIMINAL LAW AMENDMENT ACT, 1993

(1936 A. D. ).

(Act No. I of Samvat 1993)

[Received the assent of His Highness the Maharaja Bahadur on 7th April, 1936/26th Chet, 1992, and published in Government Gazette dated 12th Baisakh, 1993.]

Whereas it is expedient to supplement the criminal law in the manner hereinafter appearing. It is hereby enacted as follows :--

1. Short title and extent.--(1) This Act may be called the Criminal Law Amendment Act, 1993.

(2) It extends to the whole of Jammu and Kashmir State. 1 [x x x x x x]

4. Amendment of Code of Criminal Procedure Act No. XXIII of 1989.-- (1)2[The Government] may, by notification in the Jammu and Kashmir Government Gazette, declare that any off COURT FEES ACT, SAMVAT 1977 177ence punishable under sections 186, 188, 189, 190, 228, 295-A, 298, 505, 506 or 507 of the Ranbir Penal Code, when committed in any area specified in the notification, shall, notwithstanding anything contained in the Code of Criminal Procedure, be cogni- zable.

2 [The Government] may, in the like manner, declare that an offence punish- able under section 188 or section 506 of the Ranbir Penal Code shall be non-bail- able.

3 [x x x x x x]

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1. By section 2, section 190-A, Ranbir Penal Code was added. By section 3 entry in Shedule II of the Code of Criminal Procedure regarding section 190-A, Ranbir Penal Code was added. Both these have been incorpotated in respective Codes.

2 . In section 4 the words "The Government" substituted for the words "His Highness the Maharaja Bahadur in Council" by Act X of Svt. 1996. 3. By section 5, section 108-A was added to the Codeof Criminal Procedure. This was incorporated in the Code itself. (It was omitted latter on by Act XXV of Svt. 2011].

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SECTIONS