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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(c) in The Identification of Prisoners (Maharashtra Provision for Uniform Application and Amendment) Act, 1970

(c)to whom a pardon has been tendered under section 337 or 338 or who has been acquitted under section 339A of the Code of Criminal Procedure, 1898, shall, if so required by a police officer, allow his measurements or photograph to be taken in the prescribed manner."