Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Amendment) Act, 2004 13 of 2004 [23 March 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 488, Act Xxiii Of Samvat 1989 Code Of Criminal Procedure (Amendment) Act, 2004 13 of 2004 [23 March 2004] An Act to amend the Code of Criminal Procedure, Samvat 1989. Be it enacted by the Jammu and Kashmir State Legislature in the fifty- fifth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Amendment) Act, 2004. (2) It shall come into force from the date of its publication in the Government Gazette. 2. Amendment Of Section 488, Act Xxiii Of Samvat 1989 :- In sub-section (8) of section 488 of the Code of Criminal Procedure, Samvat 1989 for the words "he resides or is" the words "he is, or he or his wife resides" shall be substituted.