Report No. 243
6. Law Department, Tripura.
Insert Section 154-A in the Cr.P.C. as "Special Law" by way of amendment to prescribe the procedure for arrest and detention in order to check misuse of Sec.498-A of IPC.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 243 6. Law Department, Tripura. Insert Section 154-A in the Cr.P.C. as "Special Law" by way of amendment to prescribe the procedure for arrest and detention in order to check misuse of Sec.498-A of IPC. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
