864A. [ Prohibitions against removal of convict under sentence of death to give evidence. [The 11th June, 1972. No. 4813-5JJ-72/29634.]
- The State Government may, having regard to the matter specified in Section 2 of the Prisoners (Attendance in Court) Act, 1955 by general or special order, direct that a convict under sentence of death shall not be removed from the prison in which he may be confined, and thereupon so long any such order remains in force, the provisions of Section 3 of the Prisoners (Attendance in Court) Act, 1955 shall not apply to such a convict.]
