Uttar Pradesh act 33 of 1978 : The CODE OF CRIMINAL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT, 1978

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No. 2704(2)XVII-V-1-91-1978 Dated Lucknow, October 9, 1978

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the Governor is pleased to order the publication of the following English translaticn of the Dand

Prakr iya Sanhita (Uttar Prathsh Sanshodhan) Adhiniyarn, 1978 (Uttar Pradesh Adhiniyam Sankhya 33 of 1978), as passed by the Uttar Pradesh Legislature and assented to by the President on October 5, 1978.

THE CODE OF CRIMINAL PROCEDURE (UTTAR PRADESH AMENDMENT) ACT, 1978

(U. P. ACT NO. 33 OF 1978) (As passed by the Uttar Pradesh Legislature)

AN ACT

further to amend the Code of Criminal Procedure, 1973 in its application to Uttar Pradesh.

Short title and extent.

Amendment of section 24 of Act no. 2 of 1974.

IT IS HEREBY enacted in the Twenty-ninth Year of the Republic of India as follows :-

(1) This Act may be called the Code of Criminal Procedure (Uttar Pradesh Amendment) Act, 1978.

(2) It extends to the whole of Uttar Pradesh.

In section 24 of the Code of Criminal Procedure, 1973—

in sub-section (1), after the words "Public Prosecutor" the words "and one or more Additional Public Prosecutors" shall be inserted and be deemed always to have been inserted ;

after sub-section (6), the following sub-section shall be inserted and be deemed always to have been inserted, namely

"(7) For the purposes of sub-sections (5) and (6), the period during which a person has been in practice as a pleader, or has rendered service as a Public Prosecutor, Additional Public Prosecutoror Assistant Public Prosecutor shall be deemed to be the period during which such person has been in practice as an advocate."

By order, R. C. DEO SHARMA,

Sachiv.

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