39. Indian Penal Code to apply to offences committed previous to 1st January, 1862. - Saving of privileges conferred on certain chiefs
- The provisions of the [Indian Penal Code] [Unrepealed Central Acts, Vol. I.], with the exception of Chapter VI, shall be applicable to all offences committed before first January, 1862, in territory which was, at the time of the commission of such offence, subject to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of [Punjab:] [Substituted for the words 'East Punjab' which had been inserted for the word 'the Punjab' by the India (Adaptation of existing Indian Laws), Order, 1947 by the Adaptation of Laws Order, 1950.]Provided that nothing contained in this section shall affect any privilege conferred on certain Chiefs in [Punjab] [Substituted for the words 'East Punjab' which had been inserted for the word 'the Punjab' by the India (Adaptation of existing Indian Laws), Order, 1947 by the Adaptation of Laws Order, 1950.] by the [Central Government] [Substituted for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.], or by the Board of Administration for the affairs of the Punjab, nor any indemnity or pardon granted by competent authority.
