The Assam Criminal Law Amendment Act, 1936

ASSAM AC T II  OF  1936.
Short title, ex  
tea t and com  
menc eme nt.
[ Published in the Assam Gazette of the 2t)th May 1936.]
TH E ASSA M CR IM IN AL  LAW  AM EN D­
ME NT  ACT, 1936 .
P re a m b le . Whereas it is exp edie nt to amend the Assam m  of i934 
Criminal Law Am endmen t Act, 1934.
And whereas the  previous sanctio n of the 
Governo r General has been obtained under  sub­
section (3) of section 80A of the Go ver nment of 
India  Act to the passing of this Act ;
It is hereby enacted  as follows :—
1. (1) This Act may be called the Assam 
Crimin al Law  A mendm ent Act, 1936 ;
(2) It  extends to the whole of Assam ;
of 2. In  sub-section (3) of section 1 of the Assam n i o f i s s i .  
o' j w  A“ IH  Criminal Law  Am endment Act, 1934, for the
sentence “ Th e rem ainder  o f the  A ct shall come 
into  force in such are a and on such da te as the 
Local Governmen t may by notification direct ” , 
the  following sentence shall be substitu ted, 
nam ely :—
“ Th e rem aining provisions of this Act, in 
whole or in pa rt, shall come into force in such 
areas and on such date s as the  Local Gover n­
ment may, by notification in the Assam Gazette,  
specify a nd for this purpose different dates may 
be specified for different provisions of this Act and 
for diffe rent areas
Price— En gli sh :!< /.] [Indian 1 anna­
.  a
ls. G. P. (Leg.) No. 27 —6S0+300— 18-6-1936.
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