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]

State of Tamilnadu - Section

Section 3 in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1984

3. Amendment of Central Act 2 of 1974.

- In the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),-
(i)in sub-section (1) of section 455, the word, figures and letter "section 292-A" shall be omitted;
(ii)in the First Schedule, for the entries relating to sections 292-A and 293, the following entries shall be substituted, namely:-
(1) (2) (3) (4) (5) (6)
"293 Sale, etc., of obscene objects to young persons. On first conviction with imprisonment for 3years, and with fine of 2,000 rupees and in the event of secondor subsequent conviction, with imprisonment for 7 years, and withfine of 5,000 rupees Ditto Ditto Ditto."