 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
60. [Power of Local Government to make rules.] Rep. by the A. O. 1937. 1. Subs. by the A.O. 1937, for clauses (8) and (9). 2. See now the Code of Criminal Procedure, 1973 (Act 2 of 1974). 3. Ins. by Act 4 of 1986 s. 2 and the Schedule (w.e.f. 15-5-1986). 4. This section has been incorporated with slight modifications in clauses (8) to (27) of s. 59.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back