The CODE OF CRIMINAL PROCEDURE (ASSAM AMENDMENT) ACT, 1964

ASSAM ACT XIII OF 1964 
'CHE CODE OF CRIMINAL P~OGEOURE (ASSAM AMENDMENT) 
ACT, 19M 
(Received ·the assent of the Preside:nt on the 26th June 1964) 
[Puhli hed in the Assam Gazelle Extraordinary, dated the 3rd July, 1964] 
An 
Act 
further to amend t'he Code of Criminal Procedure, 1898 in its appli· 
cation to the :1ta te of Assam . 
Prt>amble . W 11 ERE AS it is <>xpedient further 10 am<'nd the Act No,5 of 
Code of Criminal l'rocedure, 189:1 (hereinafter referr ed l89B. 
to as the Co'le) in its application to the State of A·~am, 
for the purposes and in the manner hereinal ter appear• 
ing; 
It is hereby enacted in the Fifteenth Year of the 
Republic of India as follows:-
Short title, I. {I) This Act ma' · be called the Code of Criminal 
cxieot "0 d Procedure (Assam Amendment) Act . . 191)1. comrncn• 
cement. 
{2) It shall apply to the State of Assam. 
(3) It shall come into force at once. 
b u1t>.!itu~ion 2. For Section l 3 of the Code, t he following shall b e 
0 ~e~tion substituted namely·-13 ot the ' ' 
Code. 
"13 . (l) The State Government may api:0int as 
many persons as it thinks fit to be Subjivisional 
Magi strates in any district in the ~tate of Assam. 
(2) The State Government, or subject to the con­
trol of tie S1a1e Govt>rnment, the Dist rict Magistrate 
may place one or nwre Su bdivhicmal Magi~trates in 
charge of a subdivision ,, 
Rc~al and 3. (1) T he Code of Criminal Procedure (Assam Assam OrdS. 
Saving. Amr-ndment) Ordinance 1964 is hereby repealed nance No.II • ' of .564. 
( 2) Notwithstanding such repeal, anything done or 
any action tal<en undrr the Code of {;rirninal Proce· 
dure (As.sam Amrndment) Ordir.ance, 1964 shall be 
det>med to have been done or tdken under this Act as 
if this Act had commenced on the 1 enth day of Feb­
ruary , 196' (the date of promulgation of the 
Ordinance) 
[ Pric1 ·06 Paise. ] 
AGP (Leg) 40JCf-637- ~ :; - 10-6*. 

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