Code of Criminal Procedure (Assam) (Amendment) Act, 1980

[Enacted by the President in the Thirty-first Year of the Republic of India] An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Assam In exercise of the powers conferred by Section 3 of the Assam State Legislature (Delegation of Powers) Act, 1980 (38 of 1980) the President is pleased to enact as follows:

Act number

Act 3 of 1980

Year

1980

Enacted on

19-07-1980

In force from

19 July 1980

Jurisdiction

Assam State Act

Subjects

Criminal Procedure

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Official source: India Code