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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Prisons Act, 1894

(2)Whipping shall be inflicted with a light ratan not less than half an inch in a diameter on the buttocks, and in case of prisoners under the age of sixteen it shall be inflicted, in the way of school discipline, with a lighter ratan.
[Andhra Pradesh].- It its application to the State of Andhra Pradesh, Section 53 shall be omitted.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Assam].- Same as that of Andhra Pradesh.Assam Act 12 of 1956, Section 6 (w.e.f. 2-5-1956).[Bihar].- Same as that of Andhra Pradesh.Bihar Act 31 of 1956, Section 6 (w.e.f. 24-11-1956).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, Section 53 shall be omitted.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1962).[Maharashtra].- In its application to the State of Maharashtra, Section 53 shall be deleted.Bombay Act 39 of 1957, Section 4 read with Act 23 of 1959 (w.e.f 1-6-1959).[West Bengal].- Same as that of Andhra Pradesh.West Bengal Act 22 of 1957, Section 7 (w.e.f. 6-1-1958).