Bombay act 017 of 1947 : Prisoners (Bombay Amendment) Act, 1947

Preamble

Prisoners (Bombay Amendment) Act, 19471

[Bombay Act No. 17 of 1947][21st April, 1947]

An Act to amend the Prisoners Act, 1900 (III of 1900), in its application to the Province of Bombay.

Whereas it is expedient to amend the Prisoners Act, 1900, in its application to the Province of Bombay, for the purposes hereinafter appearing; It is hereby enacted as follows:-

1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1947, Pt. V, page 26.

Section 1. Short title

1. Short title.- This Act may be called the Prisoners (Bombay Amendment) Act, 1947.

Section 2. Amendment of sections 35 and 37 of Act III of 1900

2. Amendment of sections 35 and 37 of Act III of 1900.- In sections 36 and 37 of the Prisoners Act, 1900 (III of 1900) (hereinafter called the said Act), the words and figures "Subject to the provisions of Section 39," shall be deleted.

Section 3. Repeal of sections 38 and 39 of Act III of 1900

3. Repeal of sections 38 and 39 of Act III of 1900.- Sections 38 and 39 of the said Act shall be repealed.

Section 4. Amendment of Section 43 of Act III of 1900

4. Amendment of Section 43 of Act III of 1900.- In clause (a) of Section 43 of the said Act, for the words and figures "Section 37 or Section 39" the words and figures "or Section 37" shall be substituted.