Section 8(3) in The Identification Of Prisoners Act, 1920

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Union of India - Subsection

Section 8(3) in The Identification Of Prisoners Act, 1920

(3)[ Everyrule made under this section shall be laid, as soon as may be, after it is made, before StateLegislature.] [Inserted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 1.5.1986).]

[Gujarat and Maharashtra].In its application to the States of Gujarat and Maharashtra, in Cl. (e) of sub-S. (2), for the words under section 3, substitute in accordance with the provisions of this Act.Bombay Act 58 of 1953, Section 4 (w.e.f. 1-11-1953); Maharashtra Act 35 of 1970, Section 3 (w.e.f. 1-3-1971); and Gujarat Act 11 of 1960, Section 87.[Karnataka].In its application to the State of Karnataka, in Cl. (e) of sub-S. (2) of Section 8, for the words under section 3, substitute

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Union of India - Subsection

Section 8(3) in The Identification Of Prisoners Act, 1920