Section 3 in Union territories (Separation of Judicial and Executive Functions) Act, 1969
3. Amendments to Code of Criminal Procedure, 1898.
- For the purpose of separation of judicial and executive functions, the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] (5 of 1898), shall in its application to a Union territory, be amended in the manner and to the extent specified in the Schedule.
