The ARUNACHAL PRADESH (CRIMINAL LAW AMENDMENT) ACT, 1987 (ACT NO. 4 OF 1988)

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THE ARIJNACHAL PRADESH (CRIMINAL LAW
AMENDMENT) ACT, 1987 (ACT NO. 4 OF 1988)
AN
ACT
Jirrhet to amend the Criminql Law' Amendrnent Acl,
1952, in irs applicalion lo the Srale oJ'.4runochal Pradesh.
BE it enacted by the Legislative Assembly of Arun-
achal Pradesh in the Thirty-eighth Year of the Republic
of lndia as follows :-
l. (l) This Act may bc called thc Arunachal Pradcsh
(Criminal Law Amenduent) Acr, 198?.
(2) It cxtends to the whole of the Statc of Aruna-
chal Pradesh.
(3) .lt shall come into lbrcc at once.
2. In the Criminal Law Amendment Act. 1952
(Central Act No.. 46 of 195?) in its application to the
State of Arunacbal Pradesh (hereinafter referred to as
thc principal Act). for sub-section (2) of seclion 6,
the follo*ing sub-section shal[ be substituted, namely :-..
Short tittc,
extent and
sommeDcemeDt
Amendment of
section 6 (Ccn-
tral Act 46 of
t9sz).
"(2) A person shall not be qualificd tbr the appoint-
ment as a Special Judge under this Act unlcss
he is or has bcen
(a) a Session Judge or an Additional Scssion
Judge or an Assistant Session Judge
under the Code of Criminal Procedure,
1898. or
(b) a Deputy Commissioner of a Distnct
preferably with legal background and
sufficient judicial experience. "
3. ln the principal Act, excent in section 9, referenccs
to the Code of Criminal Procedure, 1898, shatl be cons-
trtcd as references to the corresponding law for the
time being in force in tbe State of Arunachal Pradesh.
Construction
of references of
Code of Crimi-
nal Procedure
(5 of 1898).
4. (l) The North East Frontier Agency (Criminal
[:w Amcndment) Regulation, 1962 (No. 2 of 1962)
is hcreby repealed.
Repealing and
saYrng.
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(2) Notwithstanding such repeal, anlthing
done or any action taken under the said Regulation
shall be deemed to have been validh' done or taken
under this Act.
NOIE : Published in the Arunachal Pradesh Gazette.
Extraordinary. No.69. Vol. IV. dated November
28, lgEE.
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