Section 2 in The Assam Criminal Law (Amendment) Act, 1934
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, "the Code" means the Code of Criminal Procedure, 1898.And the "appropriate Government" means in relation to any of the matters enumerated in List I in the Seventh Schedule to the Constitution, Central Government and in relation to any other matter, the State Government.
