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State of Bihar - Section

Section 5 in Prisons (Bihar Amendment) Act, 1956

5. Amendment of Section 51 of Act IX of 1894.

- In sub-section (2) of Section 51 of the said Act, the words "and, in the case of the offence for which whipping is awarded, the Superintendent shall record the substance of the evidence of the witnesses, the defence of the prisoner, and the finding with the reasons therefor" shall be omitted.