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[Cites 0, Cited by 1] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in The Criminal Law Amendment Act, 1932

(2)[ It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part BStates] [Substituted by A.O.1950.].][- - -] [[Sub-Section(3) repealed by the Criminal Law Amendment Act, 1935, Section