 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 4. Amendment of section 228A. In section 228A of the Penal Code, in sub-section (1), for the words, figures and letters "offence under section 376, section 376A, section 376B, section 376C or section 3760", the words, figures and letters "offence under section 376, section 376A, section 3768, section 376C, section 376D or section 376E" shall be substituted.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back