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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 Corrigenda In the Readjustment of Representation of Scheduled Castes and Scheduled Tribes in Parliamentary and Assembly Constituencies Ordinance, 20.\3 (Ord. 2 of2013) as published in Gazelle of India, Extraordinary, Part II; Section I; dated the 30th January, 2013 (Issue No. 7):- 1. At page I, in the long title,[or "the inclusion", read "inclusion". 2. 2 At page 2, in line 9,[or "Scheduled", read "Scheduled". 3. At page 3,- i. in line 31,[or "dissolution", read "dissolution"; ii. in line 37,for "omission", read" omission"; iii. in line 40,[or "expedient", read "expedient". CORRIGENDA The Criminal Law (Amendment) Ordinance, 2013 (Ord. 3 of20 13) as published in the Gazelle of India, Extraordinary, Part II, Section I, dated the3rd February, 2013 (Issue No. 8):- 1. At page 11, in line 30, for "proviso", read "provisos". 2. At page 15, in column 3 against section 354C, in line 38, for "year", read "years". 3. At page 16, in line I, for "sections", read "section".    |
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