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Union of India - Section

Section 1 in The Criminal Law Amendment Act, 1932

1. Short title, extent, duration and commencement

(1)This Act may be called The Criminal Law Amendment Act , 1932.
(2)[ It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part BStates] [Substituted by A.O.1950.].][- - -] [[Sub-Section(3) repealed by the Criminal Law Amendment Act, 1935, Section