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Union of India - Section
Section 19 in The Criminal Law Amendment Act, 1932
19. Adoption and continuance of action taken under Act 23 of 1931 as amended by Ordinance 10 of 1932
.Anything done or any proceedings commenced in pursuance of the provisions of the Indian Press (Emergency Powers) Act, 1931 (23 of 1931), as amended by section 77 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 Press (Emergency Powers) Act, 1931 (23 of 1931), 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 19 shall be omitted.G.S.R. 863, dated 2-6-1966.[Gujarat].Section 19 shall be deleted.Gujarat A.L.O. 1960.[Maharashtra].Section 19 shall be deleted.Bombay Act XXIV of 1959.[Pondicherry].Same as that of Goa, Daman and Diu.G.S.R. 200, dated 18-2-1967. |