The Code of Criminal Procedure (Manipur Amendment) (Amendment) Act, 1983

BILL N0.'10 OF 1983
THE CODE OF, CRIMINAL . PROCE~DURB’(MANIPUR
AMENDMENT)‘f-(AMENDMENI) ~13am, '1'983 '
(As passed by- {the Legislative .1 Assembly 6n. 29-9-83)“
' 31.1%?" 1 ' '« '
to aménd the Code bfv Cfim'inal Pmcedufe (Manipir Amendment) Act,
1982.
BE it enacted By thé'tegislatuxe of Mahipur in the Thifiyiburth '
Year of the Republic of India as follows :
1.. (1) This Act may be called th; Code of Criminal Procedure
{Manipur Amqndment) (AmendmentyAfict, 1983.
(2) It shall” come into Korea on its publication‘jn the official
GaZette.‘ " ,. > -  . f’ . .. ,
. 2. In the Code of Criminal Procedure (Manipur Amendment)
Act, 1982 (Manipur Act No. 3 of1983), hereinafter referred. to as the
principal Act, fm- the sub-seczion (3) of secxion 1, the following shall.
be substituted, namely,—- ~ ‘ _
, “(3) It shah come into force, on its publication in the ofiicial
' Gazett‘egin such area of the State of Manipur and shall remain
in force during such period as the notification issued under section
Short vifie
and cam—
mencement.
Amendment
of section 1.
2
3 of the Armed Forces (Speciat Powers) Act, ‘1958 declaring (bat $51828 of
area to be a disturbed area shat! be in operatton, but us expiry ‘
under the operation of this sub—section shalt not afiect—
(a) th: previous operation of, or anything duly done or
sufiered under, this Act, or
(b) any right, privilege, obligation or liability acquired,
accrued or incurred under this Act, or ‘ >
(c) any penalty, forfeiture or punishment incurredin respect
of any offence under this Act, or
(d) any investigationflegal proceeding or remedy in respect
of any such right, privilege, obligation, liabihty, penalty,
forfeiture or punishment as aforesaid,
and afiy such investigation, legal proceeding or remedy may be
instituted, continued or enforced and any such penalty, forfelture
or punishment may be imposed-as if this Act had not expired”.
Amendment 3. In sectiou 2 of the principxl Act, the clauses (a) and (b)
Ofs-zction 2. Shall be re—Jrranged as follows, namely,—
“(a) to such class or categnry of the members of the Forces
charged with the maintenance of public order, or
(b) tb ‘ such class. 6; eategofy i 0t" other. publuieyservants (net being
persbns to wb‘om‘thé: 'prOVisidns of“ 's’ub‘ise'ctfdtt (1) apply)
charged with the maintenancez-df, pubtig‘ Q‘rgggfi
as may be specified in the notification, wherever they may be
servm'g, and thereupon the pgqvisions of that sub-section shall
apply as if for the expressio‘h “Central Government’ occuring
therein, tbe egressiégn ‘S_t.at% Govet Kent’lgyege sbbstituteg.”.
 
Ammdmem ‘ 4, In section 4 of the principalr Act, the clauses (a) and_(b) shall
“section 4_ 0e re-arranged‘ as follows,’ narbely,—-z " .' ‘I, - *s
“(3.) to such class or ClthQFX of tbemembegs of’the Forces
charged Wxth the ‘maintenAnce'of "public Ofdex‘ji or ;. e '54} ‘~-‘
(b) to suct'i‘clas’s or‘fteate‘gory)‘ ofrorlthei-Egftibiiesérvadts (not being
persons to ‘whom the provisions of sub—section (1) or Sub:
SBCUOU"(2) appty) charged. with: the mainteuabee of public
0rder,f- ' ' , " , . ' ' I -
as may be Specified in the notification, wherevef they may be
serving; and thereupgn the provisionsofi subsection} (2,) shalt apply
as After the.tvzex’lpfeis5‘i0n, ‘Centrat G"yernment’Q'ceurnihggv-therein,
the eXprcssiQnt ‘State Government’? we're;Substituted-JT"; “ "5
(ii)
1))
In section 5 of the principli Act,—
in between the figures and comma; “396,” and “3%, ”, the
figures and comma “397, ” shall be msertcd;
in between the Words “or” and “Sessien”, the wards “the
COurt of” shall be Inserted. *
Amendment
of semen 5.

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