Indian Registration (Bombay Amendment) Act, 19331
| [Bombay Act No. 18 of 1933] | [18th October, 1933] |
An Act further to and end the Indian Registration Act, 1908, in its application to the Presidency of Bombay.
Whereas it is expedient further to amend the Indian Registration Act, 1908 (XVI of 1908), in its application to the Residency 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 (5 & 6 Geo. V c. 61), has been obtained for the passing of this Act; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1933, Pt. V. p. 902; end for Proceedings in Council, see Bombay Legislative Council Debates, 1933, Vol. XXXVIII.
1. Short title.- This Act may be called the Indian Registration (Bombay Amendment) Act, 1933.
2. Amendment of Section 69 of Act XVI of 1908.- To clause (gg) of sub-section (1) of Section 69 of the 1Indian Registration Act, 1908 (XVI of 1908), in its application to the Presidency of Bombay, hereinafter called the said Act, the following, shall be added, namely:-
"and the manner of fixing the signature and seal of the Photo-Registrar at the end of a length of film;"
1 See Central Acts.
3. Amendment of Section 70D of Act XVI of 1908.- To clause (c) of sub-section (1) of Section 70D of the said Act the following shall be added, namely:-
"Provided that when more than one such negative is recorded on one length of film and the Photo-Registrar has affixed his signature and seal at the end of such length of film certifying in the manner prescribed by rules made in this behalf, the exact correspondence of all copies on such length of film with the original documents, the Photo-Registrar shall be deemed to have affixed his signature and seal to each such negative on such length of film."