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[Cites 0, Cited by 1] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in The Prisoners Act, 1900

(2)[ It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by A.O. 1950, for sub-Section (2).] [- - -] [The word "and" repealed by Act 10 of 1914, Section 3 and Sch.II.].[- - -] [Sub-Section (3) repealed by Act 10 of 1914, Section 3 and Sch.II.]
[Andhra Pradesh].In its application to the State of Andhra Pradesh, in sub-S. (2) of Section 1, after the expression except the territories which immediately before 1st November, 1956 were comprised in Part B States, add other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956.Andhra Pradesh Act 23 of 1958, Section 3 (w.e.f. 1-2-1960).[Madhya Pradesh].In its application to the State of Madhya Pradesh, in sub-S. (2) of Section 1, after Part B States, add other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh.Madhya Pradesh Act 23 of 1958, Section 3 and Sch.[Maharashtra].In its application to the State of Maharashtra, in sub-S. (2) of Section 1, after the words and letter comprised in Part B States, add other than the Hyderabad and Saurashtra areas of the State of Bombay.Bombay Act 15 of 1959.[Tamil Nadu]In its application to the State of Tamil Nadu, in sub-S. (2) of Section 1, the words and figures other than the territories specified in sub-section (1) of section 3 of the States Reorganisation Act, 1956 shall be omitted, which were added by Andhra Pradesh 23 of 1958.Tamil Nadu (Added Territories) A.L.O., 1961 (w.r.e.f. 1-4-1960).