The Bombay Public Security Measure (Delhi Amendment) Act, 1948
Section 1: Short title and extent.
(1) This Act may be called the Bombay Public Security Measure (DelhiAmendment) Act, 1948.
(2) It extends to the Province of Delhi.
Section 2: Amendment of section 13 of Bombay Act 6 of 1947 as extended to Delhi.
Aftersub-section (2) of section 13 of the Bombay Public Security Measures Act, 1947 (Bombay Act 6 of1947), as extended to the Province of Delhi, the following sub-section shall be inserted, and shall bedeemed always to have been inserted, namely:u2014
"(2A) A Special Judge trying an offence under this Act may, with a view to obtaining theevidence of any person supposed to have been directly or indirectly concerned in, or privy to, theoffence, tender a pardon to such person on condition of his making a full and true disclosure of thewhole circumstances within his knowledge relative to the offence and to every other personconcerned, whether as principal or abettor, in the commission thereof. Any pardon so tendered shall,for the purposes of sections 339 and 339A of the Code, be deemed to have been tendered undersection 338 of the Code.".
Section 3: Repeal of Ordinance 14 of 1948.
The Bombay Public Security Measures Act (DelhiAmendment) Ordinance, 1948 (14 of 1948), is hereby repealed.