Criminal Procedure (Identification) Act, 2022
दंड प्रक्रिया (शनाख्त) अधिनियम, 2022
An Act to authorise for taking measurements of convicts and other persons for the purposes of identification and investigation in criminal matters and to preserve records and for matters connected therewith and incidental thereto.
- Act number
- Act 11 of 2022
- Year
- 2022
- Enacted on
- 18-04-2022
- In force from
- 04-08-2022
- Jurisdiction
- Central Act (India)
- Subjects
- Criminal Procedure
Read the full text of Criminal Procedure (Identification) Act, 2022 section by section on LawLens.
Official source: India Code