Section 15(1)(b) in The Prisoners Act, 1900

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Union of India - Subsection

Section 15(1)(b) in The Prisoners Act, 1900

(b)before the 26th January, 1950, by any Court or tribunal in any Indian State

(i)if the presiding Judge, or if the Court or tribunal consisted of two or more Judges, at least one of the Judges, was an officer of the Crown authorised to sit as such Judge by the State or the Ruler thereof or by the Central Government or the Crown Representative; and

(ii)if the reception, detention or imprisonment in any Province of India of persons sentenced by any such Court or tribunal had been authorised by general or special order by the State Government: [*]

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Union of India - Subsection

Section 15(1)(b) in The Prisoners Act, 1900