Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Maharashtra Amendment) Act, 2007 27 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 29 Of Act 2 Of 1974 Code Of Criminal Procedure (Maharashtra Amendment) Act, 2007 27 of 2007 (First published, after having received the assent of the President, in the "Maharashtra Government Gazette" on the 1st October, 2007). 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; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Maharashtra Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 29 Of Act 2 Of 1974 :- In section 29 of the Code of Criminal Procedure, 1973, its application to the State of Maharashtra, - (a) in sub-section (2), for the words "ten thousand rupees" the words "fifty thousand rupees" shall be substituted; (b) in sub-section (3), for the words "five thousand rupees" the words "ten thousand rupees" shall be substituted.