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CODE OF CRIMINAL PROCEDURE

CODE OF CRIMINAL PROCEDURE

Section 1 - Short title and commencement

  1. This Act may be called the Code of Criminal Procedure (Karnataka Amendment) Act, 1993.
  2. It shall come into force at once.

    3. Section 2 - Amendment of section 228

    CODE OF CRIMINAL PROCEDURE (KARNATAKA AMENDMENT) ACT 1993 Preamble 1 - CODE OF CRIMINAL PROCEDURE (KARNATAKA AMENDMENT) ACT 1993

    THE CODE OF CRIMINAL PROCEDURE (KARNATAKA AMENDMENT) ACT 1993

    [Act No. 22 of 1994]

    [18th May 1994]

    PREAMBLE

    An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Karnataka.

    WHEREAS it is expedient further to amend the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), in its application to the State of Karnataka for the purposes hereinafter appearing;

    BE it enacted by the Karnataka State Legislature in the Forty-fourth year of the Republic of India as follows :

    1. This Act may be called the Code of Criminal Procedure (Karnataka Amendment) Act, 1993.
    2. It shall come into force at once.

      3. In section 228 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), in sub-section (1), in clause (a), for the words "to the Chief Judicial Magistrate and thereupon the Chief Judicial Magistrate" the words "to the Chief Judicial Magistrate or to any Judicial Magistrate competent to try the case and thereupon the Chief Judicial Magistrate or such other Judicial magistrate to whom the case may have been transferred" shall be substituted.