Report No. 249

9. Criminal Law Amendment Ordinance, Ordinance 6 of 1946

Category: Criminal Justice

Recommendation: Repeal

The purpose of this Ordinance was to prove as a deterrent to public servants indulging in corrupt practices and bribery. This is now governed under the Prevention of Corruption Act, 1988, and this Ordinance is not in use. Hence, the Central Government should repeal this Ordinance