Report No. 64
5.45. Reference to new Code to be substituted.-
It is also necessary to substitute reference to the new Code of Criminal Procedure, 1973 and the Probation of Offenders Act, 1958 in section 10(1)(a), (b) and (c), in place of the portion referring to the Code of Criminal Procedure, 1898. Incidentally, we may state that the reference to the Code is now required only for areas where the Probation of Offenders Act is not in force.
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