Repealing Act, 1870


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE View Judgements
  2 ARTICLES OF CHARGE TO BE DRAWN OUT FOR PUBLIC INQUIRY INTO CONDUCT OF CERTAIN PUBLIC SERVANTS View Judgements
  3 AUTHORITIES TO WHOM INQUIRY MAY BE COMMITTED-NOTICE TO ACCUSED View Judgements
  4 CONDUCT OF GOVERNMENT PROSECUTION View Judgements
  5 CHARGE BY ACCUSER TO BE WRITTEN AND VERIFIED-PENALTY FOR FALSE ACCUSATION- INSTITUTION OF INQUIRY BY GOVERNMENT View Judgements
  6 SECURITY FROM ACCUSER LEFT BY THE GOVERNMENT TO PROSECUTE View Judgements
  7 POWER OF GOVERNMENT TO ABANDON PROSECUTION AND TO ALLOW ACCUSER TO CONTINUE IT View Judgements
  8 POWERS OF COMMISSIONER View Judgements
  9 9. PENALTY FOR DISOBEDIENCE TO PROCESS.- View Judgements
  10 COPY OF CHARGE AND LIST TO BE FURNISHED TO ACCUSED View Judgements
  11 PROCEDURE AT BEGINNING OF INQUIRY-NON-APPEARANCE OF ACCUSED AND ADMISSION OF CHARGE View Judgements
  12 PROSECUTOR'S RIGHT OF ADDRESS View Judgements
  13 EVIDENCE FOR PROSECUTION AND EXAMINATION OF WITNESSES-RE-EXAMINATION BY PROSECUTOR View Judgements
  14 POWER TO ADMIT OR CALL FOR NEW EVIDENCE OR PROSECUTION.-ACCUSED'S RIGHT TO ADJOURNMENT View Judgements
  15 DEFENCE OF ACCUSED-TO BE RECORDED ONLY WHEN WRITTEN View Judgements
  16 EVIDENCE FOR DEFENCE AND EXAMINATION OF WITNESSES View Judgements
  17 EXAMINATION OF WITNESSED AND EVIDENCE BY PROSECUTOR View Judgements
  18 NOTES OF ORAL EVIDENCE View Judgements
  19 Inquiry when closed with defence-Prosecutor when entitled to reply and give evidence-Accused not entitled to adjournment View Judgements
  20 POWER TO REQUIRE AMENDMENT OF CHARGE AND TO ADJOURN-REASON FOR REFUSING ADJOURNMENT TO BE RECORDED View Judgements
  21 REPORT OF COMMISSIONERS PROCEEDINGS View Judgements
  22 POWER TO CALL FOR FURTHER EVIDENCE OR EXPLANATION View Judgements
  23 DEFINITION OF "GOVERNMENT" View Judgements
  24 SAVINGS OF ENACTMENTS AS TO DISMISSAL OF ERTAIN OFFICERS View Judgements
  25 SAVING OF POWER OF REMOVAL WITHOUT INQUIRY UNDER ACT View Judgements



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