Report No. 248

49. Assam Criminal Law Amendment (Supplementary) Act, Act 27 of 1934

Category: Criminal Justice

Recommendation: Repeal

The purpose of this Act was to supplement the Assam Criminal Law Amendment Act, 1934 (the chief Act). The chief Act and the Code of Criminal Procedure, 1898 find mention in this Act. Neither of these legislations exist any more. Further, the Code of Criminal Procedure, 1973 has replaced the Cr.P.C., 1898. Hence, the Supplementary Act is redundant.