Legal Document View

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
[Cites 0, Cited by 4] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Code of Criminal Procedure, 1973

(2)The State Government may, by notification, direct that the provisions of sub-section (1) shall apply to such class or category of the members of the Force charged with the maintenance of public Order as may be specified therein, wherever they may be serving, and thereupon the provisions of that sub-section shall apply as if for the expression "Central Government" occurring therein, the expression "State Government" were substituted.
ASSAM.- Sub-section (2) of Section 45 of the Code shall be substituted by the following :-"(2) The State Government may, by notification, direct that the provisions of sub-section (1) shall apply -(a) to such class or category of the members of the Forces charged with the maintenance of public order, or(b) to such class or category of other public servants (not being persons to whom the provisions of sub-section (1) apply) charged with the maintenance of public order,as may be specified in the notification, wherever they may be serving, and thereupon the provisions of that sub-section shall apply as if for the expression `Central Government' occurring therein, the expression `State Government' were substituted. [Assam (President's) Act 3 of 1980, Section 2, w.e.f. 5-6-1980]