Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Karnataka Amendment) Act, 1983 35 of 1984 [02 July 1984] CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 480A Code Of Criminal Procedure (Karnataka Amendment) Act, 1983 35 of 1984 [02 July 1984] 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) in its application to the State of Karnataka for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-fourth 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, 1983. (2) It shall come into force at once. 2. Insertion Of New Section 480A :- After section 480 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) the following section shall be inserted, namely:- "480A. Other powers of Magistrates.- Any Judicial magistrate or Executive Magistrate shall be entitled to attest, verify or authenticate any document brought before him for the purpose of attestation, verification or authentication, as the case may be, and to affix seals thereon, as may be prescribed by any law for the time being in force."