Section 3 in The Meghalaya Administration of Justice (Amendment) Act, 1976
3. Constitution of references.
- In the principal Rules and Order, all references therein to the Code of Criminal Procedure, 1898 or to any of the provisions of the said Code, shall be read as referring to the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) or to the corresponding provisions of the Code.
