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Union of India - Section
Section 1973 in The Identification Of Prisoners Act, 1920
1973. (2 of 1974).]].
shall, if so required, allow his measurements and photograph to be taken by a Police Officer in the prescribed manner.| [Gujarat].In its application to the State of Gujarat, in Cl. (b) of Section 3, add the following at the end, namely:or under section 93 of the Bombay Prohibition Act, 1949.Bombay Act 58 of 1953, Section 2, (w.e.f. 2-11-1953); and Gujarat Act 11 of 1960, Section 87.[Maharashtra].In its application to the State of Maharashtra, for Section 3, substitute the following section, namely:3. Taking of measurements, etc., of convicted persons.Every person who has been(a) convicted of any offence punishable with rigorous imprisonment for a term of one year or upwards or of any offence punishable under section 19 of the Dangerous Drugs Act, 1930, or of any offence which would render him liable to enhanced punishment on a subsequent conviction, or(b) ordered to give security for his good behaviour under section 118 of the Code of Criminal Procedure, 1898, or under section 93 of the Bombay Prohibition Act, 1949, or to give security for abstaining from commission of certain offences under section 18 of the Dangerous Drugs Act, 1930.shall, if so required, allow his measurements and photographs to be taken by a police officer in the prescribed manner.Maharashtra Act 35 of 1970, Section 4 (w.e.f. 1-3-1971). |