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 2 in Prisons (Bihar Amendment) Act, 1956 2. Amendment of Section 46 of Act IX of 1894. - In Section 46 of the Prisons Act, 1894 (IX of 1894) (hereinafter referred to as the said Act), -(i)clause (12) shall be omitted; and(ii)in the proviso, the words "or to whipping" shall be omitted.
