The CODE OF CRIMINAL PROCEDURE (JHARKHAND AMENDMENT) ACT,2006

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The code of Criminal Procedure (Jharkhand Amendment) ACT, 2006
[JHARKHA DACT 12, 2007}
ACTfurtherto amendthecodeofCriminalProcedure,1973(ActNo.2 of1974) initsapplicationto
theStateof'Jharkhand, .
Beitenactedbythe LegislaiveAssemblyofthe StateofJharkhandinthe FiftySeventhyearofthe
RepublicofIndiaasfollows:-
1. Short title, extents and commencement:-
(1) This Act ma be.called the Code of CriminalProcedure (JharkhandAmendment)
Act, 2006
(2) It extentto thewholeofthe StateofJharkhand.
(3) It shallcomeintoforcefromthedateofnotificationintheofficialgazette.
2. Amendment of ection 167 :- IntheCodeofCriminalProcedure, 1973, inSection167, inits
applicationto the tateof Jharkhand,insub-section(2), :-
(i) Toclause(b),thefollowingshallbeaddedattheend,namely:-"eitherinpersonorthrough
themediumofelectronicvideolinkege."
(ii) Afterclause(b)aprovisoshallbeadded,namelyr-
"Providedthatnopersonshallberemandedincustodywithouthisphysicalproductionif
thesaidpersonisinpolicecustody.II
(iii) In the explanationII thereunder,forthewords "anaccusedpersonwasproduced"the
words" an accusedperson was producedinperson or as the case maybe throughthe
mediumofelectronicvideolinkage"shallbesubstituted.
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