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UT Chandigarh - Section
Section 2 in Code of Criminal Procedure (Haryana Amendment) Act, 2014
2. in section 2, for the words "State of Haryana", the words "Union territory of Chandigarh" shall be substituted.
AnnexureHaryana GovernmentLegislative DepartmentNotificationThe 9th October, 2015No. Leg. 26/2015. - The following Act of the Legislature of the State of Haryana received the assent of the President of India on the dated 3rd September, 2015, and hereby publish for general information:-(Haryana Act No. 19 of 2015)The Code of Criminal Procedure (Haryana Amendment) Act, 2014An act further to amend the code of criminal procedure, 1973, in its application to the state of haryana.Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:-| 1. | This Act may be called the Code of CriminalProcedure (Haryana Amendment) Act, 2014. | Short title | |||||
| 2. | In the Code of Criminal Procedure, 1973 in itsapplication to the State of Haryana, in the First Schedule, inthe table, after section 379, the following entries shall beinserted, namely:- | Amendment of First Schedule to Central Act 2of 1974 | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | ||
| "379-A | Snatching | Rigorous imprisonment for a term which shall notbe less than five years but which may extend to ten years, andfine of Rs. 25,000/- | Cognizable | Non-bailable | Court of Session | ||
| 379-B | Snatching with hurt or wrongful restraint orfear of hurt. | Rigorous imprisonment for a term which shall notbe less than ten years and which may extend to fourteen years,and fine of Rs. 25,000/- | Ditto | Ditto | Ditto". |