[Cites 0, Cited by 17]
[Section 13]
[Entire Act]
Union of India - Subsection
Section 13(3) in The Code of Criminal Procedure, 1973
| ANDHRA PRADESH.- In sub-section (2) of Section 13 for the words "not exceeding one year at a time" the words "not exceeding two years at a time" shall be substituted.In sub-section (2) of section 13 following proviso shall be added -"Provided that any person who is holding the office of Special Judicial Magistrate at the commencement of the Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1992 and has not completed sixty-five years of age shall continue to hold office for a term of two years from the date of his appointment." [A.P. Act No 2 of 1992, Section 2, w.e.f. 10.4.1992].BIHAR.- In Section 13 of the Code for the words "in any district" the words "in any local area" shall be substituted and shall be deemed to have been always substituted. [Bihar Act 8 of 1977, Section 3, w.e.f. 10-1-1977].HARYANA.- In Section 13 of sub-section (1) of the Code -(a) for the words "second class", the words "first class or second class" shall be substituted and shall always be deemed to have been substituted;(b) for the words "in any district" the words "in any local area" shall be substituted and shall always be deemed to have been substituted. -VALIDATION.- Notwithstanding anything contained in any judgement, decree or order of any court, any notification issued by the Government before the commencement of this Act, purporting to establish any Court of Judicial Magistrate having jurisdiction over more than one district shall be deemed to have been issued under Section 11 read with Section 13 of the principal Act as amended by this Act and be deemed to be and always to have been valid. [Haryana Act No. 16 of 1976, Sections 3 and 4 w.e.f. 24-2-1976].HIMACHAL PRADESH.- In Section 13 for the words "in any district" the words "any local area" shall be substituted. [H.P. Act No. 40 of 1976, Section 2, w.e.f. 13.11.1976].PUNJAB.- In Section 13 of the Code in sub-section (1) for the words "second dass", the words "first class or second class" and for the words "in any district", the words "in any local area" shall be substituted. [Punjab Act No. 9 of 1978, Section 3, w.e.f. 14.4.1978].UTTAR PRADESH.- In Section 13 of the Code for the words "second class" the words "first or second class" shall be substituted and for the words "in any district" the words "in any local area" shall be substituted.VALIDATION.- Notwithstanding any judgement, decree or order of any Court :(a) any notification of the State Government issued before November 28, 1975 purporting to establish any Court of Judicial Magistrates having jurisdiction over more than one district shall be deemed to have been issued under Section 11 read with Section 13 of the said Code as amended by this Act and be deemed to be and always to have been valid. [U.P. Act No. 16 of 1976, Sections 4 and 11, w.e.f. 1.5.1976] |