Section 1 in The Bengal Criminal Law Amendment Act, 1925
1. Short title, commencement and extent. -
(1)This Act may be called the Bengal Criminal Law Amendment Act, 1925.(2)It shall come into force on such date as the [appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct;(3)It extends to the whole of [West Bengal] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948.];[*] [Words omitted by Bengal Act 7 of 1934.][* * * * * * *] [Sub-Section (4) omitted by Bengal Act 7 of 1934.]
