| 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 | 37 |
| Chapter Title | Ministry | Department |
| Miscellaneous | Ministry of Home Affairs | Department of Internal Security |
1 If the Legislative Assembly of a State by a resolution so permits, the State Government may, after consultation with High Court, by notification, direct that references in sections 108, 109, 110, 145 and 147 to an Executive Magistrate shall be construed as references to a Judicial Magistrate of the first class.
___________________________________________
1. Subs. by Act 63 of 1980, Sec. 8, for section 478 (w.e.f. 23-9-1980).
