Code of Criminal Procedure (Assam Amendment) Act, 1966

An Act further to amend the Code of Criminal Procedure, 1898 in its application to the State of Assam Preamble. - Whereas it is expedient further to amend the Code of Criminal Procedure, 1898 (hereinafter referred to as the Code) in its application to the State of Assam, for the purpose and in the manner hereinafter appearing; It is hereby enacted in the Seventeenth Year of the Republic of India as follows:

Act number

Act 20 of 1966

Year

1966

Enacted on

05-07-1966

In force from

5 July 1966

Jurisdiction

Assam State Act

Subjects

Criminal Procedure

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Official source: India Code