Section 5(2) in The Criminal Law Amendment Act, 1961
(2)The provisions of sections 99-C to 99-F of the [Code of Criminal Procedure, 1898 (5 of 1898] [[Now see the Code of CriminalProcedure, 1973 (2 of 1974).]] , shall apply in relation to an application under sub-section (1) as they apply in relation to an application under section 99-B of that Code and the reference in section 99-D to seditious or other matter of such a nature as is referred to in sub-section (1) of section 99-A of that Code shall be construed as reference to any matter of such a nature as is referred to in sub-section (1) of section 4 of this Act.
