Year : 2006
[Act No, 25 of 2006]
[2nd June, 2006]
PREAMBLE
An Act further to amend the Code of Criminal Procedure (Amendment) Act, 2005.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
This Act may be called the Code of Criminal Procedure (Amendment) Amending Act, 2006.
In the Code of Criminal Procedure (Amendment) Act, 2005, in section 1, in sub-section (2), after the words "by notification in the Official Gazette, appoint", the words "; and different dates may be appointed for different provisions of this Act" shall be inserted.
