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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 3 in The Code of Criminal Procedure (Maharashtra Amendment) Act, 1976 3. Amendment of section 18 of Act 2 of 1974. - In section 18 of the said Code, in sub-section (1), for the words "in any metropolitan area" the words "in one or more metropolitan areas" shall be substituted.
