Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 161 in The Sikh Gurdwaras Act, 1925

161. Amendment of Act V of 1898.

- For the purposes of elections under this Act, in the Code of Criminal Procedure, 1898 -
(a)in
section 196, after the word and figures "section 127" the words, figures and letter "and section 171-F; so for as it relates to the offence of personation" shall be inserted ;
(b)in Schedule II -
(i)in the entry relating to section 171-F of the Indian Penal Code (Act XLV of 1860) from the paragraph in column 2 the words "and personation" shall be omitted;
(ii)after the paragraph in column 2 of the said entry as so amended, the following paragraph shall be inserted, namely :-
"Personation at an election";
(iii)in column 3, opposite the paragraph inserted by sub-clause (ii), the following paragraph shall be inserted, namely :-
"May arrest without warrant";
(iv)in columns 4, 5, 6, 7 and 8 opposite the paragraph inserted by sub-clause (ii) the words "Ditto" shall be inserted :
(v)in the entry relating to section 171-G of the Indian Penal Code, in column 3, for the word "Ditto" the words "shall not arrest without warrant" shall be substituted.