Section 3(2) in Union Territories (Laws) Act, 1950
(2)[Subject to the provisions contained in sub-section (2A), the Acts and ordinances referred to in sub-section (1)] [Substituted by Act 68 of 1956, s. 2, for certain words (w.e.f. 1-1-1957).], are hereby extended to, and shall be in force in, the State of Manipur as they are generally in force in the territories to which they extend immediately before the commencement of this Act:Provided that the Indian Penal Code (45 of 1860) in its application to the State of Manipur shall have effect as if -(a)in section 361, for the word "eighteen" the word "fifteen" had been substituted, and(b)in section 375, for the word "sixteen" in clause Fifthly the word "fourteen" had been substituted, and for the word "fifteen" in the Exception the word "thirteen" had been substituted.
