[Act 23 of 1932]????? [19th December, 1932] An Act to supplement the
criminal law Whereas it is expedient to
supplement the criminal law and to that end to amend the Indian Press
(Emergency Powers) Act, 1931 (23 of 1931), and further to amend [1][*
* *] the Indian Criminal Law Amendment Act, 1908 (14 of 1908), for the purposes
hereinafter appearing; It is hereby enacted as
follows:? (1) This Act may be called the Criminal Law Amendment Act, 1932. [2][(2) It extends to the whole of India except [3][the
territories which, immediately before the 1st November, 1956, were comprised
in] Part B States.] [4][* * *] (4) ? The whole of the Act
except [5][* * *] Section 7 shall
come into force at once, and the State Government may, by notification[6] in
the Official Gazette direct that [7][*
* *] Section 7 shall come into force in any area on such date as may be
specified in the notification. [1] The word
?temporarily? was repealed by the Criminal Law Amendment Act, 1935,
Section 3. [2] Substituted by
the A.O. 1950 for former sub-section. [3] Inserted by 3 A.L.O., 1956. [4] Sub-section
(3), limiting the duration of the Act to three years from commencement
was repealed by Criminal Law Amendment Act, 1935, Section 2. [5] The words
and figure ?Section 4 and? were repealed by Criminal Law Amendment
Act, 1935, Section 4. [6] Section 7 was brought into force in? Former Province of Bihar
and Orissa from 26-12-1932 : see B.&O. Gazette Extraordinary,
dated 26-12-1932; The Delhi Province from
24-12-1932 : see Gazette of India, Extraordinary, 1932, p. 429; The City of Bombay, the
Bombay Suburban district and the districts of Kaira, Ahmednagar, East Khandesh,
West Khandesh, Ratnagiri and Kanara from 29-12-1932 : see Bombay
Gazette, Extraordinary, dated 27-12-1932; Amritsar district from
31-12-1932 : see Punjab Gazette, Extraordinary, 1932, p. 163; The districts of Cachar,
Goalpara, Kamrup, Darrang, Nowgong, Sibsagar and Lakhimpur from 7th January,
1933 : see Assam Gazette, Extraordinary, dated 7-1-1933; Ajmer-Merwara from
30-9-1933 : see Gazette of India 1933, Part II-A, p. 716. [7] The words and figure ?Section 4 or? were repealed by the
Criminal Law Amendment Act, 1935, Section 4.Criminal Law Amendment Act, 1932
Section
1. Short title, extent, duration and commencement.