PUNJAB GOVT. GAZ. (EXTRAY, N( WEMBER 05.2014 165
(KRTK 14, 1934 SAKA oo )
PART | ————
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DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The Sth November, 2014 No.33-Leg./2014.-The following Act of the Legislature of the State of punjab received the assent of the President of India on the 12th Day of September, 2014, is hereby published for general information:-
THE INDIAN PENAL CODE (PUNJAB AMENDMENT) ACT, 2010
(Punjab Act No. 31 of 2014)
AN
ACT
further to amend the Indian Penal Code, 1860, in its application to the
State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Sixty-first
Year of the Republic of India, as follows:-
1. (I) This Act may be called the In dian Penal Code (Punjab
Amendment) Act, 2010.
(2) lt shall come into f orce at once.
2. In the Indian Penal Code, 1860, in its application to the Sta te of
Punjab, after section 379 the following sections shall be inserted, namely:-
"379-A Whoever, with t he intention to commit theft, su ddenly or
quickly or forcibly seizes or secures or grabs or lakes away
Sng from any
person or from his posse ssion any mov cable
r
property, and makes or a ttempts 10 make escape wi th such property, 1s
»
said to commit snatching. imprisonment for a term, whic h shall not be less than five Punishment
for snatching years, but which may extend to ten years and sh all also be
liable to fine of r
upees 1h thousand
.
Short title and commencement, Insertion olf sections 379-A and 3179-B in Central Act 43 of 180d).
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i pUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 05,2014 166 (KRTK 14, 1936 SAKA) |
If in order to the committing of snatching, or in committing (he snatching, the offender causes hurt, or wrongful restraint or fear of hurt or after committing the offence of snatching, causes hurt or wrongful restraint or fear of hurt in order to effect his escape, shall be punished
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with imprisonment for a term, which shall not be les s than ten years and
shall also be liable to fine of rupees ten th
ousand.".
H.P.S. MAHAL,
Secretary to Government of Punja b,
Department of Legal and Legis lative Affairs.
624/11-2014/Pb. Govt. Pres s, S A.S. Nagar
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