Section 2(25)(i) in The Code of Criminal Procedure (Goa, Daman and Diu Amendment) Act, 1986

[Cites 0, Cited by 0] [Section 2(25)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(25)(i) in The Code of Criminal Procedure (Goa, Daman and Diu Amendment) Act, 1986

(i)notwithstanding anything contained in the Code of Criminal Procedure, 1898, any offence punishable under Sections 186, 188, 189, 228, 295-A, 298, 505, [506] [[Added '506' after Section '505' by Corrigendum dated 5th July, 1973 published in the Official Gazette, Series I No. 17

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State of Goa - Subsection

Section 2(25)(i) in The Code of Criminal Procedure (Goa, Daman and Diu Amendment) Act, 1986