Section 7 in Criminal Law (Chhattisgarh Amendment) Act, 2013
7. Amendment of Section 154.
- In first proviso to sub-section (1) of Section 154 of the Code of Criminal Procedure (here-in-after referred to as the Code) for the words and figure "or Section 509" the words, figures, letters and punctuations ", Section 509, Section 509A or Section 509B" shall be substituted.
