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State of Maharashtra - Act

Criminal Procedure Code (Maharashtra Amendment) Act, 1998

MAHARASHTRA
India

Criminal Procedure Code (Maharashtra Amendment) Act, 1998

Act 21 of 1999

  • Published on 1 January 1999
  • Commenced on 1 January 1999
  • [This is the version of this document from 1 January 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Criminal Procedure Code (Maharashtra Amendment) Act, 1998Maharashtra Act No. 21 of 1999

1.

In its application to the State of Maharashtra, in section 127,-
(a)in sub-section (1), in the proviso, for the words "five hundred rupees", substitute "fifteen hundred rupees".
(b)in sub-section (4),-
(i)for the words "monthly allowance", where they occur for the first time, substitute "maintenance allowance";
(ii)after the words "monthly allowance", where they occur for the second time, insert "or, as the case may be, the lump-sum allowance". - Maharashtra Act 21 of 1999, section 3 (w.e.f. 20.4.1999).