Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2)(a) in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983

(a)offences under the Indian Penal Code (Act 45 of 1860) or any other law for the time being in force punishable with imprisonment which may extend to six months or with fine or with both;