Identification of Prisoners (Bombay Second Amendment) Act, 19351
| [Bombay Act No. 21 of 1935] | [1st October, 1935] |
An Act to amend the Identification of Prisoners Act, 1920, in its application to the Presidency of Bombay.
Whereas it is expedient to amend the Identification of Prisoners Act, 1920 (Bom. III of 1920), in its application to the Presidency of Bombay, for the purpose hereinafter appearing; And whereas the previous sanction of the Governor General required by sub-section (3) of Section 80A of the Government of India Act has been obtained for the passing of this Act (5 & 6 Geo. 5, s. 61); It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1985. Part V. p. 1902 and for ??? in Council, see Bombay Legislative Council Debates, Vol. XLII.
1. Short title and extent.- (1) This Act may be called the Identification of Prisoners (Bombay Second Amendment) Act, 1935.
(2) It extends to the whole of the Presidency of Bombay.
2. Amendment of Section 3 of XXXIII of 1920.- In clause (a) of Section 3 of the Identification of Prisoners Act, 1920 (Bom. I of 1920), hereinafter called the said Act, after the word "punishable" the words and figures "under section 1121 of the City of Bombay Police Act, 1902 (Bom. IV of 1902), or of any other offence punishable" shall be inserted.
1 Section 121 of the City of Bombay Polios Act, 1902, has been mealed by Bom. 23 of 1945 read with Bom. 53 of 1947, s. 2.
3. Amendment of Section 4 of Act XXXIII of 1920.- [Amendment of Section 4 of Act XXXIII of 1920] This amendment ??? repealed in view of substitution of new Section 4 by Bom. 15 of 1948, s. 2.