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CODE OF CRIMINAL PROCEDURE (AMENDMENT)
AMENDING ACT, 2006
No. 25 OF 2006
[2nd June, 2006.]
An Act further to amend the Code of Criminal Procedure (Amendment) Act, 2005.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Code of Criminal Procedure (Amendment) Amending Act, 2006.
Amendment of section 1 of Act 25 of 2005:-
2. In the Code of Criminal Procedure (Amendment) Act, 2005, in section 1, in sub-section (2), after the words “by notification in the Official Gazette, appoint”, the words, “and different dates may be appointed for different provisions of this Act” shall be inserted.
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