Assam act 020 of 2015 : The Assam Protection of Interests of Depositors (In Financial Establishments) (Amendment) Act, 2014

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Registered No.-768/97

THE ASSAM GAZETTE

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EXTRAORDINARY

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PUBLISHED BY THE AUTHORITY

~~ 236 N-t~, ~qC4<1R, 25 ~'i'\%, 2015, 3 ~, 1 937~) No. 236 Dispur, Tuesday, 25th August , 2015, 3rd Bhadra, 1937 (S.E.)

GOVERNMENT OF ASSAM

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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