Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

    • 1. Short title and commencement.
    • 2. Definition.
    • 3. Amendment of Section 6.
    • 4. Construction of references to Code of Criminal Procedure.
Nagaland (Criminal Law Amendment) Regulation, 1962

The Nagaland (Criminal Law Amendment) Regulation, 1962

Regulation 3 of 1962

ner298


[Promulgated by the President in the Thirteenth Year of the Republic of India]

A Regulation to provide for the amendment of the Criminal Law Amendment Act, 1952, in its application to Nagaland

In exercise of the powers conferred by Article 240 of the Constitution, and with sub-paragraph (2) of paragraph 18 of the Sixth Schedule to the Constitution, the President is pleased to promulgate the following regulation made by him:

1. Short title and commencement. - (1) This Regulation may be called the Nagaland (Criminal Law Amendment) Regulation, 1962.

(2) It shall come into force at once.

2. Definition. - In this Regulation, the expression, "Nagaland" shall have the meaning assigned to it in the Nagaland (Transitional Provisions) Regulation, 1961 (2 of 1961).

3. Amendment of Section 6. - In the Criminal Law Amendment Act, 1952 (45 of 1952) (hereinafter referred to as the principal Act), as applicable to Nagaland, for sub-section (2) of Section 6 the following sub-section shall be substituted, namely:

"(2) A person shall not be qualified for appointment as a special Judge under this Act unless he is or has been-

(a) a Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge under the Code of Criminal Procedure, 1898 (5 of 1898); or

(b) a Deputy Commissioner of a District of Nagaland."

4. Construction of references to Code of Criminal Procedure. - In the Principal Act, in its application to the Tuensang District, references to the Code of Criminal Procedure, 1898 (5 of 1898) except in Section 9, shall be construed as references to the corresponding law for the time being in force in that district.

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!