Criminal and Election Laws Amendment Act, 1969
ACTNO. 45 OF 1860
09 April, 1969
An Act further to amend the Indian Penal Code, the Code of Criminal Procedure, 1898 and the Representation of the People Act, 1951 and to provide against printing and publication of certain objectionable matters
Be it enacted by Parliament in the Twentieth Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Criminal and Election Laws Amendment Act, 1969.
Section 2. Substitution of new section for Section 153-A
1 [Repealed]
Section 3. Amendment of Section 505
2 [Repealed]
Section 4. Amendment of Act 5 of 1898
3 [Repealed]
Section 5. Amendment of Section 8
4 [Repealed]
Section 6. Power to control prejudicial publications
5 [Repealed]
Section 7. Penalty
6 [Repealed]
Section 8. Composition of the Press Consultative Committee and rules in respect thereof
7 [Repealed]
1. Repealed by Act 56 of 1974, Section 2 and Schedule I.
2. Repealed by Act 56 of 1974, Section 2 and Schedule I.
3. Repealed by Act 56 of 1974, Section 2 and Schedule I.
4. Repealed by Act 56 of 1974, Section 2 and Schedule I.
5. Repealed by Act 27 of 1976, Section 40 (w.e.f. 8-12-1975).
6. Repealed by Act 27 of 1976, Section 40 (w.e.f. 8-12-1975).
7. Repealed by Act 27 of 1976, Section 40 (w.e.f. 8-12-1975).