Criminal Procedure Act, 1866 [Repealed]
(Received the assent of the Governor General on the 2nd March 1866.)
An Act further to amend the Schedule annexed to the Code of Criminal Procedure.
PREAMBLE
Whereas it is expedient further to amend the Schedule annexed to the Code of Criminal Procedure; It is enacted as follows:
Section 1. Amendment of Schedule as regard Section 172, 174, 271, 172, 174, 271, 277, 278, 279, 285, 286, 277, 278, 279, 285, 286, 289, 290, 325, 380, 448 and 451 of the Indian the Indian Penal Code
In lieu of the words in the parts of column 7 of the said Schedule respectively referring to Sections 172, 174, 271, 172, 174, 271, 277, 278, 279, 285, 286, 277, 278, 279, 285, 286, 289, 290, 325, 380, 448 and 451 of the Indian the Indian Penal Code, there shall be read the words Any Penal Code. Magistrate.
Section 2. Amendment of Schedule regard Sections 392 and 393 of the Indian Penal Code
In lieu of the words in the parts of the said column respectively referring to Sections 392 and 393 of the Indian Penal Code, there shall be read the words Court of Session or the Indian Penal Code. Magistrate of the District.
Section 3. Nothing this Act to after effect of the rest of the Schedule
Nothing herein contained shall be taken to alter the effect which any other part of the said Schedule had immediately before the passing of this Act.
Section 4. This Act to be read with the Coad of Criminal Procedure
This Act shall be read with and taken as part of Criminal Procedure.