The ARUNACHAL PRADESH PREVENTION OF CORRUPTION (AMENDMENT) ACT I989

45
THE ARUNACHAL PRADESH PREVENTION
OF CORRTITflON (AMENDMENT) ACT I989
(ACT NO. 5 OF 1990 )
(2) It extends to rhe whole of the State of Arunachal
Pradesh.
(3) It shall come into force at once.
/wther to umend the pretention o! Corruption ,4tr. 1988
/Central Att No. 49 of 1989). I), itt anpli(ation to
the Stot( of Artmochal Pradesh-
Be it enacted by the Legislative Assembl-v- of Arun-
achal Pradesh in the Fortieth Year of the Republic ol
India as follows :-.
l. (l) Tbis act may be called the Arunachal Pradesh
Prevention of Corruption (Amendment) Act. 1989.
Short title.
extent and
commence-
ment.
Amcndment
of section 3.
2. In sub-section (2) of section 3 of the Prcvention
of Corruption Act, 1988 (Centrat Act No. 49 of 1988)
in its application to the State of Arunachal Pradesh,
after thC words "Code of Criminal Procedure, 1973"
thc words "or a Deputy Commissioner preferably with
legal background and sumcient judicial experience"
shall be inserted.
NOfi? r Published in the Antnachal Pradesh Gazctte,
Extraordinar)' No. 273. Vol IV, dated June
6, I990.

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