Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 7 in Prisons (Bihar Amendment) Act, 1956 7. Amendment of Section 57 of Act IX of 1894. - In sub-section (1) of Section 57 of the said Act, for the word "transportation", the word "imprisonment for life" shall be substituted.
