Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Jammu And Kashmir Criminal Law Amendment (Amending) Act, 1991 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Of Act No.X Of 1983 3. Repeal And Saving Jammu And Kashmir Criminal Law Amendment (Amending) Act, 1991 An Act further to amend the Jammu and Kashmir Criminal Law Amendment Act, 1983. BE it enacted by Parliament in the Forty- first Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Jammu and Kashmir Criminal Law Amendment (Amending) Act, 1991. (2) It shall be deemed to have come into force on the 17th day of December, 1990. 2. Amendment Of Section 4 Of Act No.X Of 1983 :- In the Jammu and Kashmir Criminal Law Amendment Act, 1983 (hereinafter referred to as the principal Act), in section 4, in sub- section (3), for the words "six months", the words "one year" shall be substituted. 3. Repeal And Saving :- (1) The Jammu and Kashmir Criminal Law (Amendment) Ordinance, 1990 (Ord.1 of 1990.), is hereby repealed.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.