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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4) in The Criminal Law Amendment Act, 1932

(4)The whole of the Act except [- - -] [[The words "section 4 and" repealed by the Criminal LawAmendment Act, 1935, Section 4.]] section 7 shall come intoforce at once and the State Government may, by notification in the Official Gazette, direct that section 7 shall come into force in any area on such date as may be specified in the notification.
[Andhra Pradesh].In its application to the State of Andhra Pradesh, in Section 1(2), add at the end other than those specified in sub-section (1) of section 3 of State Reorganisation Act, 1956.Andhra Pradesh Act 25 of 1979, Section 3 (w.e.f. 9-10-1979).[Gujarat].In its application to the State of Gujarat, in sub-Ss. (2) and (4) of Section 1, the words State of Bombay shall stand unmodified.Gujarat A.L. (8th Amendment) Order, 1961.[Karnataka].In its application to the State of Karnataka, in sub-S. (2) of Section 1, add, at the end, the following:Other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the State Reorganisation Act, 1956.Karnataka Act 29 of 1975, Section 2 (w.e.f. 12-8-1975).[Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 1, for sub-S. (2), substitute the following sub-section, namely:(2) It extends to the whole of India except the territories which immediately before the 1st November, 1956 were comprised in Part B States other than the Madhya Bharat and Sironj Regions of the State of Madhya Pradesh.Madhya Pradesh Act 10 of 1967, Section 2 (w.e.f. 2-5-1967).[Maharashtra].In its application to the State of Maharashtra,(i) in sub-S. (2), after the words and letter comprised in Part B States, insert other than the Hyderabad and Saurashtra areas of the State of Bombay;(ii) To sub-S. (4), add the following proviso, namely:Provided that in the Hyderabad and Saurashtra areas of the State of Bombay, this Act except section 7 shall come into force on the date of the commencement of the Criminal Law Amendment (Bombay Amendment and Extension) Act, 1959.Bombay Act 24 of 1959, Section 10 (w.e.f. 27-4-1959).