(Received the assent of the Governor General on the 19th August 1872)
An Act for postponing the day on which the Code of Criminal Procedure is to come into force.
PREAMBLE
Preamble. Whereas the Code of Criminal Procedure (Act No. X of 1872), section one, enacts that the said Code shall come into force on the first day of September 1872: And whereas it is expedient to postpone the day on which such Code shah come into force; It is hereby enacted as follows:
The said Act No. X of 1872 shall come into force, not on the first day of September 1872, but on the fist day of January 1873.