Section 041 in Code of Criminal Procedure (West Bengal Amendment) Act, 2004
041.
Passed by the West Bengal Legislature, Received the assent of the President of India and was first published in the Kolkata Gazette, Extraordinary, of the 18th February, 2005]An Act to amend the Code of Criminal Procedure, 1973, in its application to West BengalWhereas it is expedient to amend the Code of Criminal Procedure, 1973 (2 of 1974), in its application to West Bengal, for the purpose and in the manner hereinafter appearing;It is hereby enacted in the Fifty-fifth Year of the Republic of India, by the Legislature of West Bengal, as follows :-
