Tamil Nadu act 044 of 1981 : Identification of Prisoners (Tamil Nadu Amendment) Act, 1981

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  • Department of Home Department, Government of Tamil Nadu
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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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