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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 1 in The Identification Of Prisoners Act, 1920

1. Short title and extent

(1)This Act may be called The Identification of Prisoners Act , 1920.
(2)[ It extends to the whole of India except [the territories which, immediatelybefore the 1st November, 1956, were comprised in Part BStates] [Substituted by A.O.1950, for sub-Section (2).].]
[Andhra Pradesh].In its application to the areas comprised in the Former Part B State of Hyderabad, (now forming part of Andhra Pradesh), for sub-S. (2), substitute the following sub-section, namely:(2) It extends to the whole of the Hyderabad area of the State of Andhra Pradesh.Hyderabad Act 27 of 1956, Section 2 and Sch. as adapted by Andhra Pradesh A.L.O., 1957.[Karnataka].In its application to the State of Karnataka, in sub-S. (2), after the words Part B States, add other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Reorganisation Act, 1956.Karnataka Act 29 of 1975, Section 4(1) (w.e.f. 12-8-1975)[Madhya Pradesh].In its application to the State of Madhya Pradesh, in sub-S. (2), after the words and letter Part B States, insert other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1962).[Maharashtra].In its application to the State of Maharashtra, in sub-S. (2), after the words and letter in Part B States, insert other than the Hyderabad Area of the State of Maharashtra.Maharashtra Act 35 of 1970, Section 2 (w.r.e.f. 4-9-1956).