Section 4 in Bombay Abolition of Whipping Act, 1957
4. Amendment of sections 46, 47, 50 and 51 and deletion of Section 53 of Act IX of 1894. - In the Prisons Act, 1894,-
(1)In section 46, clause (12) shall be deleted; and in the proviso thereto, the words "or to whipping" shall be deleted;(2)in section 47, in sub-section (1), clause (4) shall be deleted ;(3)in section 50, in sub-section (1), the words "or of whipping", shall be deleted ;(4)in section 51, in sub-section (2), the words beginning with the words "and in the case of offences" and ending with the words "reasons therefor" shall be deleted ;(5)section 53 shall be deleted.
