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[Cites 0, Cited by 2] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Criminal Law Amendment Act, 1932

(2)The State Government may, in like manner and subject to the like conditions, and with the like effect, declare that an offence punishable under section 188 or section 506 of the Indian Penal Code (45 of 1860), shall be non-bailable.
[Andhra Pradesh].In its application to the State of Andhra Pradesh,(i) for the words The State Government....... Official Gazette, substitute if the State Government are satisfied, in the public interest, it is necessary or expedient so to do, they may, by notification in the Andhra Pradesh Gazette;(ii) for the words Code of Criminal Procedure, 1898, substitute Code of Criminal Procedure, 1973; and(iii) after sub-S. (2), insert the following sub-section, namely:(3) A notification issued under sub-section (2) shall be in force for six months only, but the State Government may, by a like notification, extend it for any period not exceeding six months if they are satisfied that in the public interest it is necessary or expedient so to do.Andhra Pradesh Act 25 of 1979, Section 6 (w.e.f. 9-10-1979).