(1)The Geneva Convention Implementing Act, 1936 (14 of 1936), is hereby repealed.(2)The Geneva Convention Act, 1911, (1 and 2 Geo. 5, C. 20). shall cease to have effect as part of the law of India. 20.)THE FIRST SCHEDULE(See section 2)GENEVA CONVENTION FOR THE AMELIORATION OF THE CONDITION OF THE WOUNDED AND SICK IN ARMED FORCES IN THE FIELD OF AUGUST 12, 1949The undersigned Plenipotentiaries of the Governments represented at the Diplomatic Conference held, at Geneva from April 21 to August 12, 1949, for the purpose of revising the Geneva Convention for the Relief of the Wounded and Sick in Armies in the Field of July 27, 1929, have agreed as follows:-
