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State of Odisha - Act

The Indian Penal Code (Orissa Amendment) Act, 1995

ODISHA
India

The Indian Penal Code (Orissa Amendment) Act, 1995

Act 6 of 1995

  • Published on 1 January 1995
  • Commenced on 1 January 1995
  • [This is the version of this document from 1 January 1995.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Penal Code (Orissa Amendment) Act, 1995Orissa Act No. 6 of 1995An Act to amend the Indian Penal Code, 1860 in its application to the State of OrissaBe it enacted by the Legislature of the State of Orissa in the forty-eighth Year of the Republic of India, as follows :

1. Short title and commencement.

(1)This Act may be called the Indian Penal Code (Orissa Amendment) Act, 1995.
(2)It shall come into force at once.

2. Amendment to Section 354.

- In the First Schedule to the said Code, in the entry in Column 5 relating to Section 354 of the Indian Penal Code, 1860 (45 of 1860) for the word "Bailable" the word "non-bailable" shall be substituted.