29. Amendment of Ordinance 38 of 1944.

In the Criminal Law Amendment Ordinance, 1944, -

(a) In sub-section (1) of Section 3, sub-section (1) of Section 9 Clause (a) of Section 10, sub-section (1) of Section 11 and sub-section (1) of Section 13, for the words "State Government," wherever they occur, the words "State Government or, as the case may be, the Central Government" shall be substituted;

(b) In Section 10, in Clause (a), for the words "three months", the words "one year" shall be substituted;

(c) In the Schedule, -

(i) Paragraph I shall be omitted;

(ii) In paragraphs 2 and 4-

(a) After words "a local authority", the words and figures "or a corporation established by or under a Central, Provincial or State Act, or an authority or a body owned or controlled or aided by Government or a Government company as defined in Section 617 of the Companies Act, 1956 (1 of 1956) or a society aided by a such corporation, authority, body or Government company" shall be inserted;

(b) After the words "or authority", the words "or corporation or body or Government Company or Society" shall be inserted;

(iii) For paragraph 4-A, the following paragraph shall be substituted, namely-

"4-A". An offence punishable under the Prevention of Corruption Act, 1988";

(iv) In paragraph 5, for the words and figures "items 2, 3 and 4", the words, figures and letter items 2, 3, 4 and 4- A" shall be substituted.