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State of Madhya Pradesh - Section

Section 272 in Criminal Courts - Rules and Orders

272.

The attention of the Courts of Session is drawn to Section 56 of the Indian Penal Code and to Section 1 of the Penal Servitude Act, 1855 (XXIV of 1855), which provide that whenever any European or American is convicted of an offence punishable under the Indian Penal Code with transportation, he shall be sentenced to penal servitude instead of transportation.