Gujarat Separation of Judicial and Executive Functions (Extension) and the Code of Criminal Procedure (Provisions for Uniformity) Act,1958

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, pp. 434 and 435. An Act to provide for the separation of the performance of judicial and executive functions by officers throughout the State of Bombay, to provide for uniformity in the Code of Criminal Procedure, 1898, in its application to the whole of the State, and for matters connected with the purposes aforesaid. Whereas the separation of the performance of judicial and executive functions by officers has been effected by law only in certain areas of the State of Bombay; And Whereas it is now expedient to provide for such separation of functions throughout the State; And Whereas it is also expedient to provide for uniformity in the provisions of the Code of Criminal Procedure, 1898, in its application to the whole of the State of Bombay, and to provide for matters connected with the purposes aforesaid; It is hereby enacted in the Ninth Year of the Republic of India as follows :-

Act number

Act 97 of 1958

Year

1958

Enacted on

05-12-1958

In force from

5 December 1958

Jurisdiction

Gujarat State Act

Subjects

Criminal Procedure, Judiciary And Legal Profession

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Official source: India Code