Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Karnataka Amendment) Act, 1982 20 of 1982 [19 April 1982] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 24 3. Repeal And Savings Code Of Criminal Procedure (Karnataka Amendment) Act, 1982 20 of 1982 [19 April 1982] An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Karnataka. WHEREAS it is expedient further to amend the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-third year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Karnataka Amendment) Act, 1982. (2) It shall be deemed to have come into force on the third day of September, 1981. 2. Amendment Of Section 24 :- In section 24 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) (hereinafter referred to as the principal Act) in sub- section (1),- (i) the words and punctuation mark "or the State Government shall", shall be omitted; and (ii) for the words "appoint a Public Prosecutor" the words "or the State Government, shall appoint a Public Prosecutor", shall be substituted. 3. Repeal And Savings :- (1) The Code of Criminal Procedure (Karnataka Amendment) Ordinance, 1981 (Karnataka Ordinance 17 of 1981) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.