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Union of India - Section
Section 1974 in The Identification Of Prisoners Act, 1920
1974.
).]] or any other police officer not below the rank of Sub-Inspector; and| [Madhya Pradesh].In its application to the State of Madhya Pradesh, in Cl. (a) of Section 2, for the words finger impressions, substitute finger impressions, palm impressions.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1962).[Tamil Nadu].In its application to the State of Tamil Nadu, in Cl. (b) of Section 2, after the words Sub-Inspector, insert and includes Finger Print Experts of the Finger Print Bureau, Madras and of the Single Digit Finger Print Section in the State of Tamil Nadu.Tamil Nadu Act 44 of 1981, Section 2 (w.e.f. 27-7-1981). |