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[Cites 0, Cited by 8] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Criminal Law Amendment Act, 1932

(2)No Court shall take cognizance of an offence punishable under this section unless the State Government has certified that the passage published, circulated or repeated contains, in the opinion of the State Government, seditious or other matter of the nature referred to in sub-section (1) of section 99-A of the Code of Criminal Procedure, 1898 (5 of 1898) or sub-section (1) of section 4 of the Indian Press (Emergency Powers) Act, 1931 (23 of 1931).
[Andhra Pradesh].In its application to the State of Andhra Pradesh, for the words section 99-A of Code of Criminal Procedure, 1898, substitute section 95 of Code of Criminal Procedure, 1973.Andhra Pradesh Act 25 of 1979, Section 4 (w.e.f. 9-10-1979).[Goa, Daman and Diu].Same as that of Maharashtra.G.S.R. 863, dated 2-6-1966.[Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L.O., 1960.[Maharashtra].In its application to the State of Maharashtra, in Section 5, sub-S. (2), the words or sub-section (1) of section 4 of the Indian Press (Emergency Powers) Act, 1931 shall be deleted.Bombay Act 24 of 1959, Section 5 (w.e.f. 7-4-1959).[Pondicherry].Same as that of Maharashtra.G.S.R. 200, dated 18-2-1967.