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Union of India - Act

The Economic Offences (Inapplicability of Limitation) Act, 1974

UNION OF INDIA
India

The Economic Offences (Inapplicability of Limitation) Act, 1974

Act 12 of 1974

  • Published in Gazette 12 on 27 March 1974
  • Assented to on 27 March 1974
  • Commenced on 27 March 1974
  • [This is the version of this document from 27 March 1974.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Economic Offences (Inapplicability Of Limitation) Act, 1974[27th March, 1974.]Act. No. 12 of 1974An Act to provide for the inapplicability of the provisions of Chapter XXXVI of the Code of Criminal Procedure, 1973 to certain economic offences.
BE it enacted by Parliament in the Twenty-fifth Year of the Republic of India as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Economic Offences (Inapplicability of Limitation) Act, 1974.
(2)It extends to the territories to which the Code of Criminal Procedure, 1973 (2 of 1974), applies.
(3)It shall come into force on the 1st day of April, 1974.

2. Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences.

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (2 of 1974) shall apply to-
(i)any offence punishable under any of the enactments or provisions, if any, thereof specified in the Schedule; or
(ii)any other offence, which under the provisions of that Code, may be tried along with such offence,
and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.

See Section 2

1. The Indian Income-tax Act, 1922 (11 of 1922).
1A. Clause (a) of section 63 of the Copyright Act, 1957 (14 of 1957).
2. The Income-tax Act , 1961 (43 of 1961).
2A. The Interest -tax Act , 1974 (45 of 1974).
2B. The Hotel Receipts Tax Act , 1980 (54 of 1980).
2C. The Expenditure-tax Act , 1987 (35 of 1987).
3. The Companies (Profits) Surtax Act , 1964 (7 of 1964).
4. The Wealth-tax Act , 1957 (27 of 1957).
5. The Gift-tax Act , 1958 (18 of 1958).
6. The Central Sales Tax Act , 1956 (74 of 1956).
7. The Central Excises and Salt Act , 1944 (1 of 1944).
7A. Chapter V of the Finance Act, 1994 (32 of 1994).
8. The Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955).
9. The Customs Act, 1962 (52 of 1962).
10. The Gold (Control) Act, 1968 (45 of 1968).
11. The Imports and Exports (Control) Act, 1947 (18 of 1947).
12. The Foreign Exchange Regulation Act, 1947 (7 of 1947).
13. The Foreign Exchange Regulation Act, 1973 (46 of 1973).
14. The Capital Issues (Control) Act, 1947 (29 of 1947).
15. The Indian Stamp Act, 1899 (2 of 1899).
16. The Emergency Risks (Goods) Insurance Act, 1962 (62 of 1962).
17. The Emergency Risks (Factories) Insurance Act, 1962 (63 of 1962).
18. The Emergency Risks (Goods) Insurance Act, 1971 (50 of 1971).
19. The Emergency Risks (Undertakings) Insurance Act, 1971 (51 of 1971).