The Criminal Procedure (Identification) Act, 2022

[Act No. 11 of 2022]

[18th April, 2022.]

Contents
	The Criminal Procedure (Identification) Act, 2022
Sections	Particulars
1.	Short title and commencement
2.	Definitions
3.	Taking of measurement
4.	Collection, storing, preservation of measurements and storing, sharing, dissemination, destruction and disposal of records
5.	Power of Magistrate to direct a person to give measurements
6.	Resistance to allow taking of measurements
7.	Bar of suit
8.	Power to make rules
9.	Power to remove difficulties
10.	Repeal and saving