| 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 | 30 |
| Chapter Title | Ministry | Department |
| Reference And Revision | Ministry of Home Affairs | Department of Internal Security |
(1) When a question has been so referred, the High Court shall pass such order thereon as it thinks fit, and shall cause it copy of such order to be sent to the court by which the reference was made, which shall dispose of the case conformably to the said order.
(2) The High Court may direct by whom the costs of such reference shall be paid.
