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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Prisoners Act, 1900

(2)Where a Court or tribunal of such an Indian State as aforesaid had passed a sentence which could not have been executed without the concurrence of an officer of the Crown, and such sentence has been considered on the merits and confirmed by any such officer specially authorised in that behalf, such sentence, and any order or warrant issued in pursuance thereof, shall be deemed to be the sentence, order or warrant of a Court or tribunal acting under the authority of the Central Government or the Crown Representative.]
[Maharashtra].In its application to the State of Maharashtra, in sub-S. (1) of Section 15, for the words the Presidency-towns, substitute Greater Bombay.Bombay Acts 7 of 1949 and 15 of 1959.