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State of Tamilnadu - Section

Section 3 in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1982

3. Amendment of Central Act 2 of 1974.

- In the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),-
(i)in sub-section (1) of section 455, after the word and figures "section 292", the word, figures and letter "section 292-A" shall be inserted;
(ii)in the First Schedule, for the entries relating to sections 293, the following entries shall be substituted, namely:-
(1) (2) (3) (4) (5) (6)
"292-A Printing, etc., of grossly indecent orscurrilous matter or matter intended for blackmail. On first conviction with imprisonment for 2years, or fine, or both, and in the event of second or subsequentconviction, with imprisonment for 5 years, and with fine. Cognizable Non-bailable Any Magistrate
293 Sale, etc., of obscene objects to young persons. On first conviction with imprisonment for 3years, and with fine of 2,000 rupees and in the event of secondor subsequent conviction, with imprisonment for 7 years, and withfine of 5,000 rupees Cognizable Bailable Any Magistrate."