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Union of India - Section
Section 61 in The Prisons Act, 1894
61. Exhibition of copies of rules.
- Copies of rules, under [section 59] [Substituted by A.O. 1937, for "sections 59 and 60".] so far as they affect the Government of prisons, shall be exhibited, both in English and in the Vernacular, in some place to which all persons employed within a prison have access.| [Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 61, for the words both in English and in Vernacular, in some place to which all persons employed within a prison have access, substitute both in English and in Hindi in Devanagri script, in some conspicuous place and to which all persons employed within a prison have access.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1961).[Maharashtra].- In its application to the State of Maharashtra, in Section 61, for the word Vernacular, substitute regional language.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959). |