The Code of Criminal Procedure (Amendment) Act, 1980
Section 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.
Section 2: [Repealed.].
[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).
Section 3: [Repealed.].
[Amendment of section 196.] Rep. by the Repealing and Amending Act (19 of 1988), s. 2 and theFirst Schedule (w.e.f. 31-3-1988).
Section 4: [Repealed.].
[Amendment of section 436.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
Section 5: [Repealed.].
[Amendment of section 437.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
Section 6: [Repealed.].
[Amendment of section 446.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988)
Section 7: [Repealed.].
[Insertion of new section 446A.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 31-3-1988).
Section 8: [Repealed.].
[Substitution of new section for section 478.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
Section 9: Repealed.
[Consequential amendment of Act 34 of 1978.] Rep. by s. 2 and the First Schedule, ibid.(w.e.f. 31-3-1988).
Section 10: Saving of pending proceedings under sections 108, 109 and 110.
All proceedings undersections 108, 109 and 110 of the principal Act, pending before any Judicial Magistrate of the first classimmediately before the commencement of this Act shall, notwithstanding anything contained in this Act,be dealt with as if this Act had not been enacted.
Section 11: Repealed..
[Repeal and saving.] Rep. by the Repealing and Amending Act (19 of 1988), s. 2 and the FirstSchedule (w.e.f. 31-3-1988).