Section 2 in Identification of Prisoners (Tamil Nadu Amendment) Act, 1981
2. Amendment of section 2, Central Act XXXIII of 1920.
- In clause (b) of section 2 of the Identification of Prisoners Act, 1920 (Central Act XXXIII of 1920), after the words "sub-inspector", the words "and includes Finger Print Experts of the Finger Print Bureau, Madras and of the Single Digit Finger Print sections in the State of Tamil Nadu" shall be inserted.
