Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Criminal Law Amendment (Andhra Pradesh Extension And Amendment) Act, 1979 25 of 1979 [09 October 1979] CONTENTS 1. Short Tile, Extent And Commencement 2. Extension Of Central Act, 23 Of 1932 To The Whole Of The State Of Andhra Pradesh 3. Amendment Of Section 1 4. Amendment Of Section 5 5. Amendment Of Section 9 6. Amendment Of Section-10 Criminal Law Amendment (Andhra Pradesh Extension And Amendment) Act, 1979 25 of 1979 [09 October 1979] An Act to extend the Criminal Law Amendment Act, 1979, to the whole of the State of Andhra Pradesh and further to amend it in its application to that State. BE in enacted by the Legislature of the State of Andhra Pradesh in the Thirtieth Year of Republic of India as follows:- 1. Short Tile, Extent And Commencement :- (1) This Act may be called the Criminal Law Amendment (Andhra Pradesh Extension and Amendment) Act, 1979. (2) It extends to the whole of the State of the Andhra Pradesh. (3) It shall come into force at one. 2. Extension Of Central Act, 23 Of 1932 To The Whole Of The State Of Andhra Pradesh :- The Criminal Law Amendment Act, 1932, (hereinafter referred to as the principal Act), as in force at the commencement of this Act in the territories of the State of Andhra Pradesh other than those specified in sub-section (1) of Section 3 of the States Reorganisation Act, 1956 and as amended by this Act, is hereby extended to the whole of the State of Andhra Pradesh. 3. Amendment Of Section 1 :- In sub-section (2) of Section 1 of the principal Act, after the expression comprised in Part B States the expression "other than those specified in sub-section (1) of Section 3 of the States Reorganisation Act, 1956" shall be added. 4. Amendment Of Section 5 :- In sub-section (2) of Section 5 of the Principal Act, for the words, letter and figures "Section 99 A of the Code of Criminal Procedure of 1898" the words the figures "Section 95 of the Code of Criminal Procedure, 1973" shall substituted; 5. Amendment Of Section 9 :- In Section 9 of the principal Act,- (i) for the words and figures "Code of Criminal Procedure, 1898" the words and figures "Code of Criminal Procedure, 1973" shall be substituted; (ii) in clause (i) the words "Presidency Magistrate or" shall be omitted. 6. Amendment Of Section-10 :- In Section 10 of the principal Act. (i) in sub-section (1) :- (a) for the words "The State Government may, by notification in the Official Gazette" the words "If the State Government are satisfied that in the public interest, it is necessary or expedient so to do, they may by notification in the Andhra Pradesh Gazette" shall be substituted: (b) for the words and figures "Code of Criminal Procedure, 1898" wherever they occur, the words and figures "Code of Criminal Procedure, 1973" shall be substituted. (ii) after sub-section (2), the following sub-section shall be inserted, namely:- "(3) A notification issued under sub-section (1) or sub-section (2) shall be in force for six months only, but the State Government may, by a like notification, extend it for any period not exceeding six months if they are satisfied that in the public interest it is necessary or expedient so to do."