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The Code of Criminal Procedure (Assam) (Amendment) Act, 1980
President's Act No. 3 of 1980
ner291
"(2) The State Government may by notification direct that the provisions of sub-section (1) shall apply-
(a) to such class or category of the members of the Forces charged with the maintenance of public order, or
(b) to such class or category of other Public servants [not being persons to whom the provisions of sub-section (1) apply] charged with the maintenance of public order, as may be specified in notification wherever they may be serving and thereupon the provisions of that sub-section shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
3. Amendment of Section 197. - In the principal Act for sub-section (3) of Section 197, the following sub-section shall be substituted, namely:"(3) The State Government may, by notification, direct that the provisions of sub-section (2) shall apply-
(a) to such class or category of the members of the Forces charged with the maintenance of public order, or
(b) to such class or category of other public servants [not being persons to whom the provisions of sub-section (1) or sub-section (2) apply] charged with the maintenance of public order, as may be specified in the notification, wherever they may be serving, and thereupon the provisions of sub-section (2) shall apply as if for the expression 'Central Government' occurring therein, the expression 'State Government' were substituted."
4. Repeal and saving. - (1) The Code of Criminal Procedure (Assam) (Amendment) Ordinance, 1980 (9 of 1980) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
