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THE CODE OF CRIMINAL PROCEDURE (ORISSA AMENDMENT) ACT, 1997
THE CODE OF CRIMINAL PROCEDURE (ORISSA AMENDMENT) ACT, 1997
[Published vide Orissa Gazette, Extraordinary No 1326-D/5 11 1997-Notfn No 2069/Legis -D/5 11 1997.]
PREAMBLE
An Act to amend the Code of Criminal Procedure, 1973 in its application to the State of Orissa
Be it enacted by the Legislature of the State of Orissa in the Forty-eighth Year of the Republic of India as follows
Section 1 - Short title
This Act may be called the Code of Criminal Procedure (Orissa Amendment) Act, 1997.
Section 2 - Amendment of Section 167
In Section 167 of the Code of Criminal Procedure, 1973 [2 of 1974], in paragraph (a) of the proviso to Sub-section (2),-
(i) for the words "under this paragraph" the words "under this section" shall be substituted, and
(ii) for the words "ninety days" wherever they occur, the words "one hundred and twenty days" shall be substituted.
