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Union of India - Section

Section 1 in The Criminal Law Amendment Ordinance, 1946

1. Short title, extent and commencement

(1)This Ordinance may be called The Criminal Law Amendment Ordinance , 1946.
(2)It extends to the whole of India except the State of Jammu and Kashmir, and applies also to the citizens of India outside India.
(3)It shall come into force at once.