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UT Chandigarh - Act

Code of Criminal Procedure (Haryana Amendment) Act, 2014

CHANDIGARH
India

Code of Criminal Procedure (Haryana Amendment) Act, 2014

Rule CODE-OF-CRIMINAL-PROCEDURE-HARYANA-AMENDMENT-ACT-2014 of 2014

  • Published on 16 December 2019
  • Commenced on 16 December 2019
  • [This is the version of this document from 16 December 2019.]
  • [Note: The original publication document is not available and this content could not be verified.]
Code of Criminal Procedure (Haryana Amendment) Act, 2014Published vide Notification No. G.S.R. 929(E), dated 16.12.2019Last Updated 17th December, 2019Ministry of Home AffairsNotificationNew Delhi, the 16th December, 2019G.S.R. 929(E). - In exercise of the powers conferred by section 87 of the Punjab Reorganisation Act, 1966 (31 of 1966), the Central Government hereby extends to the Union territory of Chandigarh, the Code of Criminal Procedure (Haryana Amendment) Act, 2014 (Haryana Act No. 19 of 2015), as in force in the State of Haryana on the date of publication of this notification in the official Gazette, subject to the following modifications, namely: -ModificationsIn the Code of Criminal Procedure (Haryana Amendment) Act, 2014,-

1. in section 1, after figures "2014", the words "as extended to the Union territory of Chandigarh" shall be inserted;

2. in section 2, for the words "State of Haryana", the words "Union territory of Chandigarh" shall be substituted.

AnnexureHaryana GovernmentLegislative DepartmentNotificationThe 9th October, 2015No. Leg. 26/2015. - The following Act of the Legislature of the State of Haryana received the assent of the President of India on the dated 3rd September, 2015, and hereby publish for general information:-(Haryana Act No. 19 of 2015)The Code of Criminal Procedure (Haryana Amendment) Act, 2014An act further to amend the code of criminal procedure, 1973, in its application to the state of haryana.Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:-
1. This Act may be called the Code of CriminalProcedure (Haryana Amendment) Act, 2014. Short title
2. In the Code of Criminal Procedure, 1973 in itsapplication to the State of Haryana, in the First Schedule, inthe table, after section 379, the following entries shall beinserted, namely:- Amendment of First Schedule to Central Act 2of 1974
  1 2 3 4 5 6  
  "379-A Snatching Rigorous imprisonment for a term which shall notbe less than five years but which may extend to ten years, andfine of Rs. 25,000/- Cognizable Non-bailable Court of Session  
  379-B Snatching with hurt or wrongful restraint orfear of hurt. Rigorous imprisonment for a term which shall notbe less than ten years and which may extend to fourteen years,and fine of Rs. 25,000/- Ditto Ditto Ditto".