Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Maharashtra Amendment) Act, 2006 33 OF 2014 [26 August 2014] CONTENTS 1. Short title. 2. Amendment of section 24 of Act No. 2 of 1974. Code Of Criminal Procedure (Maharashtra Amendment) Act, 2006 33 OF 2014 [26 August 2014] An Act further to amend the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra. WHEREAS it is expedient further to amend the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows :- 1. Short title. :- This Act may be called the Code of Criminal Procedure (Maharashtra Amendment) Act, 2006. 2. Amendment of section 24 of Act No. 2 of 1974. :- I n section 24 of the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra,- (a) in sub-section (6), the proviso shall be deleted; (b) after sub-section (6), the following sub-section shall be inserted, namely :- (6-A) Notwithstanding anything contained in sub-section (6), the State Government may, subject to the provisions of sub-sections (4) and (5), appoint a person who has been in practice as an advocate for not less than seven years, as the Public Prosecutor or Additional Public Prosecutor for the district. .