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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(1) in The Bombay Identification of Prisoners Rules, 1936

(1)As many copies of fingerprint impressions may be taken as are required in accordance with the departmental rules for the time being in force and as many copies of footprint impressions may be taken as may, in the opinion of the police officer taking them, be necessary, for the identification of the person concerned.