Section 1 in Indian Criminal Law Amendment Act, 1908
1. Short title and extent
(1)This Act may be called the Indian Criminal Law Amendment Act, 1908.(2)It extends to the whole of India except the territories which, immediately before the 1st November, 1956, were comprised in Part B States.(3)It applies to Assam and to the territories which, immediately before the 1st November, 1956, were comprised in the State of West Bengal; but the State Government of any State may, at any time, by notification2 in the Official Gazette, bring the whole or any part thereof into force in the territories under its administration to which this Act extends.
