ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 24th August, 20 15
No. LGL.19/2013/35.- The following Act of the Assam Legislative Assembly which received the assent of the President on 04/08/20 15 is hereby publi shed for general information.
ASSAM ACT NO. XX OF 2015
(Received the assent of the President on 4th August, 2015)
THE ASSAM PROTECTION OF INTERESTS OF DEPOSITORS
(IN FINANCIAL ESTABLISHMENTS) (AMENDMENT) ACT, 2014
1
1142
Preamble Short title, extent and commenc-
ement
THE ASSAM GAZETTE, EXTRAORDINA RY, AUGUST 25, 2015
AN
ACT
further to amend the Assam Protection of Interests of Depositors (in Financial Establishmentsj.Act, 2000.
Whereas it is expedient further to amend the Assam Protection of Interests of Depositors (in Financial Establishments) Act, 2000, hereinafter referred to as the principal Act. It is hereby enacted
ih the Sixty-fifth Year of the Republic of Indiaas follows;-
I. (i) This Act may be called the Assam Protection of Interests of Depositors (in Financial Establishments) (Amendment) Act,
2014.
(ii) It shall have the like extent as the principal Act. Assam
Act No.
VI of
2000
Insertion of 2. new section 3C
"Provisions of section 438 of the Cr.P.C not to apply Insertion of new
J.
section 5A
"Compoun- ding of offences
(iii) It shall come into force at once. In the principal Act, after section 38, the following new section 3C shall be inserted, namely :-' 3C. Notwithstanding anything contained in section 438 of the Code of Criminal Procedure, 1973. no Court shall grant anticipatory bail to any person apprehending arrest in connection with an offence under this Act."
In the principal Act, after the existing section 5, the following new section SA shall be inserted and the existing section 5A shall be renumbered as section 58, namely :-
5A. (I) An offence punishable under section 5 may, before the institution of the prosecution, be compounded by the competent authority or after the institution of the prosecution, be compounded by the competen t authority with the permission of the Court of District and Session Judge, on payment of the entire amount' due to the depositors with or without interest.
U) Where. an offence has been compounded under sub- section(I), no proceeding or further proceeding, as the case may be, shall be taken or continued against the offender, in respect of the offence so compounded and the offender. if in custody. shall be discharged forthwith."
S. M. BUZAR BAR AH,
Secretary to the Government ofAssam, Legislative Department, Dispur. Central
Act
No.2 of
1974
Guwahati : Printed and Published by the Dy. Director (P & S), Directorate of Ptg. & Sty.Assam, Guwahati-21 . Ex Gazette No. 471- 600 +100 - 25 - 08 - 2015.
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