Section 3 in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970
3. Extension of certain enactments amending Act XXXIII of 1920 to whole State.
- For the purpose of providing for the uniform application of the Identification of Prisoners Act, 1920, throughout the State of Maharashtra, the provisions of the Acts mentioned in the Schedule, which amend the Identification of Prisoners Act, 1920, in its application to Greater Bombay or the Bombay area of the State are hereby extended to, and shall by virtue of such extension be in force throughout the State.
