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Bombay High Court Upholds States Rule-Making Power Under Criminal Law Amendment Act 1932 - (14 Apr 2017)

Bombay High Court has examined whether State retains powers conferred by Section 10 of Criminal Law Amendment Act of 1932 to make certain offences cognizable and non-bailable, even though Criminal Procedure Code 1898 was repealed and replaced by Criminal Procedure Code 1973.

Tags : SUPREME COURT   CRIMINAL LAW AMENDMENT ACT 1932  

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