Section 2 in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
2. Amendment of section 15 of Act XIV of 1908.
- In section 15 of the Indian Criminal Law Amendment Act, 1908, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in clause (2), after the words "habitually commit such acts", the following shall be inserted, namely :-"or(b)which has been declared to be unlawful by the State Government under the powers hereby conferred."
