Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Criminal Procedure (Election Offences) Amendment Act, 1936 1 of 1936 [27 March 1936] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 196 Of Act V Of 1898 3. Amendment Of Schedule Ii Of Act V Of 1898 Punjab Criminal Procedure (Election Offences) Amendment Act, 1936 1 of 1936 [27 March 1936] An Act to amend the Code of Criminal Procedure, 1898, in its application to the Punjab Preamble.- WHEREAS it is expedient to amend the Code of Criminal Procedure, 1898[2], in its application to the Punjab, for the purposes hereinafter appearing; AND WHEREAS the previous sanction of the Governor-General required under sub-section (3) of section 80-A of the Government of India Act has been obtained; It is hereby enacted as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Punjab Criminal Procedure (Election Offences) Amendment Act, 1936. (2) It shall apply to the whole of the Punjab. (3) It shall come into force at once. 2. Amendment Of Section 196 Of Act V Of 1898 :- In section 196 of the Code of Criminal Procedure, 1898, hereinafter referred to as the said Code after the word and figures "section 127" the words and figures "and section 171-F so far it relates to the offence of personation" shall be deemed to be inserted. 3. Amendment Of Schedule Ii Of Act V Of 1898 :- In Schedule II of the said Code- (a) in the entry relating to section 171-F of the Indian Penal Code[3], the words "and personation" shall be deemed to be deleted; (b) after the said entry so amended, the following shall be deemed to be inserted, namely:- - Personation at an election May arrest without warrant. Ditto Ditto Ditto Ditto Ditto (c) In the third column in the entry relating to section 171-G of the Indian Penal Code[4], for the word "Ditto", the words "shall not arrest without warrant" shall be deemed to be substituted.