Section 2 in THE PRISONS (UTTAR PRADESH AMENDMENT) ACT, 2020
2. In section 3 of the Prisons Act, 1894 hereinafter referred to as the principal Act -
(a)in clause (1), in sub-clause (b) for the words and figures "section 541 of the Code of Criminal Procedure 1882 (10 of 1882)" the words and figures "section 417 of the Code of Criminal Procedure 1973 (Act no. 2 of 1974)" shall be substituted;(b)in clause (3) for the words and figures "the Code of Criminal Procedure 1882 (10 of 1882)" or "under the Prisoners Act 1871 (5 of 1871)" the words and figures "the Code of Criminal Procedure, 1973 (Act no: 2 of 1974) or under the Prisoners Act, 1900 (Act no. 3 of 1900)" shall be substituted;(c)in clause (7) for the words "to Deputy Inspector General of Prisons, includes such Deputy Inspector General" the words "to the Additional Inspector General of Prisons and the Deputy Inspector General of Prisons, includes such Additional Inspector General of Prisons and Deputy Inspector General of Prisons" shall be substituted;
