1. Short title and commencement.-
(1) This Act may be called the Criminal Law (Amendment) Act, 2005 .
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act. CHAPTER II AMENDMENT TO THE INDIAN PENAL CODE CHAPTER II AMENDMENT TO THE INDIAN PENAL CODE