DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Identification of Prisoners (Tamil Nadu Amendment) Act, 1981
Act 44 of 1981
Keyword(s):
Central Act Amendment, The Identification of Prisoners Act, 1920
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442 jdent Dfcnt fon of .bris;i;;c t 6.k. je t 4 (Tamil Nadu Amendment)
TAMIL YADU ACT NO, 44 OF 1981.*
THB IDENTIFICATION OF PRISONERS
(TAMIL NADU AMENDMENT) ACT, 1981.
[~eceived the assent ~f the President on the 21st July 198 1 , jirstpublished in the Tamil Nadu Government Gazette Extraordinary on the 27th July 1981 (Aadi 12, Thun-
I mathi-20 12-Thiravalluvar Aandtr).] An Act further to amend rhe Identification o f Prisoners Act, 1920 in its application to the State of Tamil Nadu.
BE it enacted by the Legislature of the State of Tamil Nadu in tbe Pbirty-secobd Year of the Republic of Irrdia
as follows :-
@ort title and
tent . 1. (1) lhis Act may be called tbe Identification of Prisoners (Tamil Nadu Amendment) Act, 1981.
(2) It extends to the whole of the State of Tamil Nadu. . ..
' t r ' hendment of 2. In clause (b) cif 5ection 2 of the Identification of
&#ion 2, Prisoners Act, 1920 (Cent~al Act XXXIII of 1920), after
Cdijtral Act the words "sub-i~spector", the words "and includes
2mMI of Finger Print Experts of the Finger Print Bureau, Madras
19%. and of the Single Digit Finger Print Sections in the State of Tamil Nadu" shall be inserted*
-. . ' - - . . . t , .,.
* For Statement of Objects and Reasons, re. Tamil N& Government Gazette Extraordinary, dated the 27th February 1981, Part IV-Section 1, page 122.
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