Central Government notifies replacement of old criminal laws with new- (Ministry of Law and Justice) (16 Jul 2024)

MANU/LEGL/0003/2024

Criminal

In pursuance of section 8 of the General Clauses Act, 1897 (10 of 1897), the Central Government hereby notifies that where any reference of the Indian Penal Code (45 of 1860), or the Code of Criminal Procedure, 1973 (2 of 1974) or the Indian Evidence Act, 1872 (1 of 1872 or any provisions thereof is made in any--

(a) Act made by Parliament; or

(b) Act made by the Legislature of any State;

(c) Ordinance;

(d) Regulations made under article 240 of the Constitution;

(e) President's order;

(f) rules, regulations, order or notification made under any Act, Ordinance or Regulation,

For the time being in force, such reference shall respectively be read as the reference of the Bharatiya Nyaya Sanhita, 2023 (45 of 2023) (BNS), the Bharatiya Nagarik Suraksha Sanhita, 2023 (46 of 2023) (BNSS) or the Bharatiya Sakshya Adhiniyam, 2023 (47 of 2023) (BSA), and the corresponding provisions of such law shall be construed accordingly.

For the time being in force, such reference shall respectively be read as the reference of the Bharatiya Nyaya Sanhita, 2023 (45 of 2023) (BNS), the Bharatiya Nagarik Suraksha Sanhita, 2023 (46 of 2023) (BNSS) or the Bharatiya Sakshya Adhiniyam, 2023 (47 of 2023) (BSA), and the corresponding provisions of such law shall be construed accordingly.

Tags : BNS BNSS BSA REPLACEMENT