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Union of India - Section
Section 18 in The Criminal Law Amendment Act, 1932
18. Adoption and continuance of action taken under Ordinance 10 of 1932
.Anything done or any proceedings commenced in pursuance of the provisions of Chapter VI of the Special Powers Ordinance, 1932 (10 of 1932), shall upon the commencement of this Act, be deemed to have been done or to have been commenced in pursuance of the corresponding provisions of the Indian Criminal Law Amendment Act, 1908 (14 of 1908), as amended by this Act, and shall have effect as if this Act was already in force when such thing was done or such proceedings were commenced.| [Goa, Daman and Diu].Section 18 shall be omitted.G.S.R. 863, dated 2-6-1966.[Gujarat].Section 18 shall be omitted.Gujarat Act 11 of 1960, Section 67; Gujarat A.L.O. 1960.[Maharashtra].Section 18 shall be deleted.Bombay Act 24 of 1959, Section 6.[Pondicherry].Same as that of Goa, Daman and Diu.G.S.R. 200, dated 18-2-1967. |