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]

State of Haryana - Act

The Code of Criminal Procedure (Haryana Amendment) Act, 1981

HARYANA
India

The Code of Criminal Procedure (Haryana Amendment) Act, 1981

Act 20 of 1981

  • Published on 10 December 1981
  • Commenced on 10 December 1981
  • [This is the version of this document from 10 December 1981.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Code of Criminal Procedure (Haryana Amendment) Act, 1981Haryana Act No. 20 of 1981Received the assent of the President of Haryana on the 10th December, 1981, and was published in the Haryana Gazette, (Extra.), Legislative Supplement, part I, dated December 22, 1981/Pausa 1, 1903.An Act to amend the Code of Criminal Procedure, 1973, in its application to the State of Haryana.Be it enacted by the Legislature of the State of haryana in the Thirty second Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Code of Criminal Procedure (Haryana Amendment) Act, 1981.

2. Insertion of section 167A in Central Act 2 of 1974.

- After section 167 of the Code of Criminal Procedure, 1973, the following section shall be inserted, namely :-

167.

-A. Procedure on arrest by Magistrate. - For the avoidance of doubt, it is hereby declared that the provisions of section 167 shall, so far as may be, apply also in relation to any person arrested by, or under any order or direction of, a magistrate, whether executive or judicial.