Act 12 of 1974 : The Economic Offences (Inapplicability of Limitation) Act, 1974

The Economic Offences (Inapplicability of Limitation) Act, 1974

ACTNO. 12 OF 1974

27 March, 1974

Section 1: Short title, extent and commencement.

(1) This Act may be called the Economic Offences(Inapplicability of Limitation) Act, 1974.

(2) It extends to the territories to which the Code of Criminal Procedure, 1973 (2 of 1974) applies.

(3) It shall come into force on the 1st day of April, 1974.

Section 2: Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences.

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to--

(i) any offence punishable under any of the enactments 1[or provisions, if any, thereof] specifiedin the Schedule; or

(ii) any other offence, which under the provisions of that Code, may be tried along with suchoffence,

and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court havingjurisdiction as if the provisions of that Chapter were not enacted.

1. Ins. by Act 65 of 1984, s. 10 (w.e.f. 8-10-1984).