Criminal Law (Chhattisgarh Amendment) Act, 2013

An Act further to amend the Indian Penal Code, 1860, the Code of Criminal Procedure, 1973 and the Indian Evidence Act, 1872, in its application to the State of Chhattisgarh. Be it enacted by the Chhattisgarh Legislature in the Sixty-Fourth Year of the Republic of India as follows :- Chapter-I Preliminary

Act number

Act 25 of 2015

Year

2015

Enacted on

21-07-2015

In force from

21 July 2015

Jurisdiction

Chhattisgarh State Act

Subjects

Criminal Law, Criminal Procedure, Women And Children

Read the full text of Criminal Law (Chhattisgarh Amendment) Act, 2013 section by section on LawLens.

Official source: India Code