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State of Odisha - Act

The Prisons (Orissa Amendment) Act, 1956

ODISHA
India

The Prisons (Orissa Amendment) Act, 1956

Act 23 of 1956

  • Published on 1 January 1956
  • Commenced on 1 January 1956
  • [This is the version of this document from 1 January 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Prisons (Orissa Amendment) Act, 1956Orissa Act No. 23 of 1956For Statement of Objects and Reasons, see Orissa Gazette Extraordinary/5-9-1957, p. 7; and for Proceedings in the Assembly, see Proceedings of the Orissa Legislative Assembly.An Act to amend the Prisons Act, 1894 in its application to the State of OrissaWhereas it is expedient to amend the Prisons Act, 1894 (IX of 1894) in its application to the State of Orissa in the manner hereinafter appearing;It is hereby enacted by the Legislature of the State of Orissa in the Seventh Year of the Republic of India as follows :

1. Short title.

- This Act may be called the Prisons (Orissa Amendment) Act, 1956.

2. Amendment of Section 46, Act IX of 1894.

- In Section 46 of the Prisons Act, 1894 (IX of 1894) after Clause (4) the following new clause shall be inserted, namely :"(4-a) temporary forfeiture of class, grade or prison privileges or temporary or permanent reduction from a higher to a lower class or grade".