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[Cites 0, Cited by 0] [Section 484] [Entire Act]

Union of India - Subsection

Section 484(3) in The Code of Criminal Procedure, 1973

(3)Where the period prescribed for an application or other proceeding under the old Code had expired on or before the commencement of this Code, nothing in this Code shall be construed as enabling any such application to be made or proceeding to be commenced under this Code by reason only of the fact that a longer period therefor is prescribed by this Code or provisions are made in this Code for the extension of time.
UTTAR PRADESH.- In Section 484 in sub-section (2) in clause (a), after the proviso the following further proviso shall be added -"Provided further that the provisions of Section 326 of this Code as amended by the Code of Criminal Procedure (Uttar Pradesh Amendment) Act, 1976 shall apply also to every trial pending in a Court of Session at the commencement of this Code and also pending at the commencement of the Code of Criminal Procedure (Uttar Pradesh Amendment) Act, 1983." [U.P. Act No. 1 of 1984, Section 11 w.e.f. 1.5.1984].In sub-section (2), after clause (d) the following clause shall be inserted and be deemed always to have been inserted, namely;"(e) the provisions of the United Provinces Borstal Act, 1938 (U.P. Act VII of 1938), the United Provinces First Offenders' Probation Act, 1938 (U.P. Act VI of 1938) and the Uttar Pradesh Children Act, 1951 (U.P. Act 1 of 1951) shall continue in force in the State of Uttar Pradesh until altered or repealed or amended by the competent Legislature or other competent authority, and, accordingly, the provisions of Section 360 of this Code shall not apply to that State, and the provisions of Section 361 shall apply with the substitution of references to the Central Acts named therein by references to the corresponding Acts in force in that State. [U.P. Act 16 of 1976, Section 10, w.e.f. 1.5.1976]