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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(3) in The Bombay Identification of Prisoners Rules, 1936

(3)Footprint impressions shall ordinarily be taken by applying printer's ink to the sole of the foot and then applying the inked surface to a sheet of paper and/or by tracing the outline of the foot, with or without shoes or boots, on a sheet of paper.