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State of Odisha - Act

The Indian Penal Code (Orissa Amendment) Act, 1998

ODISHA
India

The Indian Penal Code (Orissa Amendment) Act, 1998

Act 3 of 1999

  • Published on 27 January 1999
  • Commenced on 27 January 1999
  • [This is the version of this document from 27 January 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Penal Code (Orissa Amendment) Act, 1998Orissa Act 3 of 1999Orissa Gazette, Extraordinary No. 389-Dated/9.3.1999-Notification 3522/Legislative-Dated/9.3.1999.(Assented to by the President on the 27th January, 1999)An Act to amend the Indian Penal Code, 1860 in its application to the State of Orissa.Be it enacted by the Legislature, of the State of Orissa in the Forty ninth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Indian Penal Code (Orissa Amendment) Act, 1998.

2. Amendment of Sections 272 to 276.

- In the Indian Penal Code, 45 of 1860, in Sections 272, 273, 274, 275, and 276, for the words "shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both", the following shall be substituted, namely :-"shall be punished with imprisonment for life and shall also be liable to fine" :Provided that the Court may, for adequate and special reasons to be mentioned in the judgement, impose a sentence of imprisonment which is less than imprisonment for life.".