The CODE OF CRIMINAL PROCEDURE (ASSAM AMENDMENT) ACT, 1984

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The Assaen· Gazette 
~ ~Jfl~q' 
BXTllAORDIN ARY 
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PUBUSliED BY AUTHORITY 
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.,,. ;i~ 77 
No. 77 
fft·1~<1 "IR~~. 7 -:if~. 1984, 18 o'~. 1906 (l!f(IS) 
Dispur, Saturdayi 7th April, 1984, · 18th Chaitra, 
90§-{-S. E.) 
GO_YEltNMENT OF: ASSAM 
ORDERS BY THE GOVERNOR 
LEGISLATIVE DEPARTMENT : LEGlSLATIV:E BRANCH 
NOTIFICATION 
·Th~e 7tli April 1984 
No.LGL.15/84/57.-The fOllowing Act of the Assam Legislative 
Assembly which received the assent of the President ~s hereby 
published for general information. -. _ _ _ . _ _ _. ___ _ -· __ , 
I ' 
830 THE ASSAM GAZETTE, EXTRAORDINARY, APRIL 7, 1984 
ASSAM ACT NO. ~III O~ 1984 
(Received the assent of the President on 7th April, 1984). 
THE CO:QE OF CRIMINAL PROCEDURE (ASSAM AMENDMENT) 
ACT, 1984 
An 
Act 
further to amend the Code , of Criminal Procedure (Assam Amend­
ment) Act, 1983 (Assam Act No. III of 1984). 
Short title, 
extent and 
comme nce­
ment. 
Whereas it is expedient further to amend the· Code of ' 
Criminal Procedure (Assam Amendment) Act, 1983 (Assam 
Act No. III of 1984) hereinafter called the Act, in the 
·manner hereinafter appearing ; 
It is hereby enacted in the Thirty-fifth Year of the 
Republic of India, as follows :-
1. (i) This Act · may 
of Criminal Procedure 
Act, 1984. 
be called the Code 
(Assam Amendment) 
(ii) It shall come into force at once. 
(iii) It extends to the whole of the State of 
Assam. 
Amendment of Secti on I 2. In the Act, in Section I,- · 
of As3arn 
ti.rt 0 rf984, (a) the Clause (ii) shall be substituted as 
follows :-
"(ii} It shall be deemed to have come into 
force on the date of e·xpiration of the 
Code of Criminal Procedure (Assam 
Amendment) Ordinance '.1983 {Assam,• 
Ordinance No. III of 1983)." 
(b) after Clause (iii ), the followin~ s4all be 
inserted as new Clause (iv), namely :-
"(iv) It shall be in operation Jor a period 
of one year." 
Amend.ment 3. In the Act, in Section 3 in sub-section (2)-(b) , 
of Section 3 af(er the words. "Indian Penal Code" the of Assam - • • 
Act No. colon (:) shall be deleted and thereafter · the 
III of 1984. following shall be inserted, n·amely :-
"with imprisonment which may extend 
to three years or wit h fine or with 
- both ." · 
THE ASSAM GAZETTE, EXTRAORDINARY , APRIL 7, 1984 831 
I nsertion · of 
Section 6, 
Repeal and 
~ avi ngs, 
- 4. In the Act, after Section 5 the following 
shall be inserted as a new Section 6, namely :-
_ ,,,...~~..,.- ='"~~ 
"6. Repeal and Savinj:{s-
(1') The Code of Criminal Pl'ocedure (Assam 
Amendment) Ordinance, 1983 (Assam 
Ordinance No: III of 1983) is · hereby ­
repealed. 
(2)• Notwithstanding such repeal-
(a) anv action taken or any order passed 
or any proceedings commenced or 
anything whatsoever done under the 
Ordinance so repealed shall continue 
and be deemed to have continued and 
shall have effect as if taken, ·passed, 
commenced or done under · the cor­
responding provi sions of this Act. 
(b) Any action taken , ord er passed or 
?ther acts and things done by any 
officer actin,i:r or purporting to act 
under the Ordinance so repealed shall 
be valid and shall be deemed always 
' to have been valid and shall not be 
call ed in question in any Court on 
the ground of incompetency of the 
Officer to act under the Ordinance so 
repealed ." 
5. (1) The Code of Criminal Procedure (Assam Amend ­
ment) Ordinance, 1984 (Assam Ordinance No.III of 
1984) is herieby repealed. · 
(;~) Not withstandin,g such rep eal, any action taken or 
any order passed or any proceedings commenced 
or anything whatsoever done under the Ordinance 
so repealed shall continue and be 'deemed to have 
col'.)tinued and shall have effect as if taken, passed, 
commenced or done under the corresponding 
provisions of this Act. 
,';;~~~{{.,' -- - - -..---- -34,,,:::i¢i-~::.·'t.~~ 
MD. SAADULLAH , 
Secretary to the Govt . of Assam, 
Le,Rislative Department. · 
GAUHATT- Printed and publish ed h5' the Supdt. i/c., Assam G<ivt. Pri:. tiM Pre;; 
(Ex-Gazette) No.1 5~- 1 1 040-.-400 -7-4-19 8 4, 
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