The Police (Manipur Third Amendment) Act, 1977

2 of 1974.
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THE POLICE (MANIPUR THIRD AMENDMENT)
‘Bflz‘t, 1977 -‘ ,
(As passed by the Legislatimgsembly Manipur on 24-10-77)
Ah
BILL—PJ'
further to amend the Police (Manipur Second Amend-
ment} Act, 7976.
BE it enacted by the Legislature of Manipur in theTwenty-eighth .Year of Republic of India as follows”:
1. (1) This Act may be called the Police (ManipurThird Amendment) Act, 1977.
(2) It shall come into force at once.
2. In section 34 of the Police Act, 1861, the following
proviso inserted by the Police (Manipur Second Amend‘
meat) Act, 1976 after clans: Eighth, shall be omitted,
namely,—
“Provided that notvéithstanding anything cohtained,
. in the Code of Criminal Procedure, 1973, an offence underclause Sixth shall be non-bailable.”.
3. (1) The Police (Manipur Third Amendment)
Ordinance, 1977 (1 of 1977) is hereby repealed.
(2) Notwithstanding such repeal, anything done orany action taken under the Police Act, 1861 as amended
by the said Ordinance shall be deemed 1:0 have been doneor taken under the Police Act, 1861 as amended by thisAct, as the case may be, as if this Act had come into
fort: on ~the da_tc the said Ordinance came into force. .
Short title
& com-
mencement .
Regal &
savmgs.

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