Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Pakistan Criminal Law (West Pakistan Amendment) Ordinance, 1970 07 of 1970 [06 February 1970] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 12 Of Act Xl Of 1958 Pakistan Criminal Law (West Pakistan Amendment) Ordinance, 1970 07 of 1970 [06 February 1970] An Ordinance to amend the Pakistan Criminal Law Amendment Act, 1958, in its application to persons (not being members of an All- Pakistan Service) who are serving in connection with the affairs of the Province of West Pakistan Preamble.- WHEREAS it is expedient to amend the Pakistan Criminal Law Amendment Act, 1958, in its application to persons (not being members of an All-Pakistan Service) who are serving in connection with the affairs of the Province of West Pakistan, in the manner hereinafter appearing; NOW, THEREFORE, in pursuance of the Martial Law Proclamation of 25th March, 1969, read with the Provisional Constitution Order, and in pursuance of all powers enabling him in that behalf, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title And Commencement :- (1) This Ordinance may be called the Pakistan Criminal Law (West Pakistan Amendment) Ordinance, 1970. (2) It shall come into force at once. 2. Amendment Of Section 12 Of Act Xl Of 1958 :- In the Pakistan Criminal Law Amendment Act, 1958, in its application to persons (not being members of an All-Pakistan Service) who are serving in connection with the affairs of the Province of West Pakistan, in clause (a) of sub-section (2) of section 12, between the word "prosecution" and the word "on" , the words "and to withdraw prosecution" shall be inserted.