Section 2 in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
2. Amendment of section 1 of Act XXXIII of 1920.
- In section 1 of the Identification of Prisoners Act, 1920, as in force in the Bombay area and the Vidarbha region of the State of Maharashtra, in sub-section (2), after the words and letter "in Part-B States" the words, "other than the Hyderabad area of the State of Maharashtra" shall be deemed to have been added on the 4th September, 1956.
