The Criminal Law (Amendment) Act, 2013 No, 13 of 2013
[2ndApril, 2013]
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title and commencement |
| Chapter II |
Amendment in of section 100 |
| 2 |
In the Indian Penal Code (hereafter in this Chapter referred to as the Penal Code) |
| 3 |
After section 166 of the Penal Code, the following sections shall be inserted, namely |
| 4 |
Amendment of section 228A |
| 5 |
After section 326 of the Penal Code, the following sections shall be inserted, namely |
| 6 |
Amendment of section 354 |
| 7 |
After section 354 of the Penal Code, the following sections shall be inserted, namely |
| 8 |
For section 370 of the Penal Code, the following sections shall be substituted, namely |
| 9 |
For sections 375,376,376A, 376B, 376Cand 376D of the Penal Code, the following sections shall be substituted, namely |
| 10 |
Amendment of section 509 |
| Chapter III |
Amendment of section 26 |
| 11 |
Amendment of section 26 |
| 12 |
In section 54 A of the Code of Criminal Procedure, the following provisos shall be inserted, namely |
| 13 |
In section 154 of the Code of Criminal Procedure, in sub-section (I), the following provisos shall be inserted, namely |
| 14 |
Amendment of section 160 |
| 15 |
In section 161 of the Code of Criminal Procedure, in sub-section (3), after the proviso, the following proviso shall be inserted, namely |
| 16 |
In section 164 of the Code of Criminal Procedure, after sub-section (5), the following sub-section shall be inserted, namely |
| 17 |
Amendment of section 173 |
| 18 |
In section 197 of the Code of Criminal Procedure, after sub-section (I), the following Explanation shall be inserted, namely |
| 19 |
After section 198A of the Code of Criminal Procedure, the following section shall be inserted, namely |
| 20 |
In section 273 of the Code of Criminal Procedure, before the Explanation, the following proviso shall be inserted, namely |
| 21 |
In section 309 of the Code of Criminal Procedure, for sub-section (I), the following sub-section shall be substituted, namely |
| 22 |
Amendment of section 327 |
| 23 |
After section 357A of the Code of Criminal Procedure, the following sections shall be inserted, namely |
| 24 |
In the First Schedule to the Code of Criminal Procedure, under the heading |
| Chapter IV |
Insertion of new section 53 A |
| 25 |
After section 53 of the Indian Evidence Act, 1872 (hereafter in this Chapter referred to as the Evidence Act), the following section shall be inserted, namely |
| 26 |
For section 114A of the Evidence Act, the following section shall be substituted, namely |
| 27 |
For section 119 of the Evidence Act, the following section shall be substituted, namely |
| 28 |
In section 146 of the Evidence Act, for the proviso, the following proviso shall be substituted, namely |
| 29 |
For section 42 of the Protection of Children from Sexual Offences Act, 2012, the following sections shall be substituted, namely |
| Chapter IV |
Miscellaneous |
| 30 |
Repeal and savings |
| 31 |
Corrigenda |
AN ACT further to amend the Indian Penal Code, the Code of Criminal Procedure, 1973, the Indian Evidence Act, 1872 and the Protection of Children from Sexual Offences Act, 2012, BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:-
