act 027 of 1872 : Criminal Procedure Code (Sindh) Act, 1872 [Repealed]

Criminal Procedure Code (Sindh) Act, 1872 [Repealed]

ACTNO. 27 OF 1872

12 July, 1874

Repealed by Act, 16 of 1874

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 31^st December 1872.)

An Act for postponing the day on which the Code of Criminal Procedure is to come into force in the Province of Sindh.

PREAMBLE

Preamble. Whereas Act No. XVII of 1872 provides that the Code of Criminal Procedure (Act No. X of 1872) shall come into force throughout British India on the first day of January 1873; And whereas the translation of the said Code into the Sindhi language has not been completed, and it is therefore expedient to postpone the day on which the said Code shall come into force in the Province of Sindhi it is hereby enacted as follows:

Section 1. Commencement of Code of Criminal Procedure in Sindh

In the Province of Sindh the said Code shall come into force, not on the first day of January 1873, but on the first day of April 1873.