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State of Kerala - Section

Section 11 in Kerala Identification of Prisoners Act, 1963

11. Repeal

The Identification of Prisoners Act, 1920 (Central Act 33 of 1920) in so far as it applies to the Malabar district referred to in sub-section (2) of section 5 of the State Reorganisation Act, 1956 and the Travancore-Cochin Identification of Prisoners Act, 1950 (Act 19 of 1950) are hereby repealed.