Section 26 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
26. Amendment of section 9 of Act IV of 1871
For the proviso to sub-section (1) of section 9 of the Coroners' Act, 1871 (IV of 1871), in its application to the Province of Bombay, the following shall be substituted, namely:--"Provided that such inquest shall not be held in the case of death arising out of an offence triable under the Bombay Public Security Measures Act 1947 (Bom. VI of 1947)."
