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Union of India - Section
Section 44 in The Prisons Act, 1894
44. Publication of penalties.
- The Superintendent shall cause to be affixed, in a conspicuous place outside the prison, a notice in English and the Vernacular setting forth the acts prohibited under section 42 and the penalties incurred by their commission.| [Gujarat].- Same as that of Maharashtra.Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 44, for the word Vernacular, substitute Hindi in Devnagri script.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1961).[Maharashtra].- In its application to the State of Maharashtra, in Section 44, for the word Vernacular, substitute regional language.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959). |