Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 8 in Prisons (Bihar Amendment) Act, 1956 8. Amendment of Section 59 of Act IX of 1894. - In Section 50 of the said Act. -(i)in clause (16), for the word "transportation", the words "imprisonment for life" shall be substituted; and(ii)in clause (22), the words "transportation or" shall be omitted.
