 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 135 Appendix I Recommendations in the form of Draft Amendments in Various Enactments Recommendation I The following amendments should be made to the Code of Criminal Procedure, 1973 by inserting a new Chapter relating to arrest and custody of women to be inserted after Chapter XXXIIIA:-    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back