Report No. 177

Annexure I

The Code of Criminal Procedure (Amendment) Bill 2002

A Bill further to amend the Code of Criminal Procedure 1973

Be it enacted by Parliament in the Fifty-second Year of the Republic of India as follows, namely:-

1. Short title and commencemen.-

(1) This Act may be called the Code of Criminal Procedure (Amendment) Act 2002.

(2) It shall come into force on such date the Central Government may by notification in the Official Gazette appoint.

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