Section 112 in The Criminal Law Amendment Ordinance, 1946
112.
An Ordinance to make special provision in regard to certain offences.Whereas an emergency has arisen which renders it necessary to make special provisions in regard to certain offences;Now, therefore , in exercise of the powers conferred by section 72 of the Government of India Act, as set out in the Ninth Schedule to the Government of India Act, 1935, the Governor General is pleased to make and promulgate the following Ordinance.
