| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 26 |
| Chapter Title | Ministry | Department |
| Provisions As To Offences Affecting The Administration Of Justice | Ministry of Home Affairs | Department of Internal Security |
When the State Government so directs, any Registrar or any Sub-Registrar appointed under the 1* * * Registration Act, 1908 (16 of 1908), shall be deemed to be a Civil Court within the meaning of sections 345 and 346.
1. The word ―Indian‖ omitted by Act 56 of 1974, s. 3 and the Second Sch. (w.e.f. 20-12-1974).
