Section 2 in The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999
2. Amendment of Central Act No. 2 of 1974 in its application to the State of Madhya Pradesh.
- The Code of Criminal Procedure, 1973 (No. 2 of 1974) (hereinafter referred to as the Principal Act), shall in its application to the State of Madhya Pradesh, be amended in the manner hereinafter provided.
