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Pr~amble.
ASSANI ACT IX 0 F 1953
T l fE ASSAM MAINTENANCE OF PUBLIC ORDEI•. (AMENDMENT) ACT, 1953.
(Passed by the Assembly)
(Received the assent of the Governor of Assam on the 21st Aprill953)
[Published in the Assam Gazette,t~dated the 29th April, 1953]
An
Act .further to amend the Assam Maintenance of Public Ort!•r Act, 1947
WHEREAS it is expedient further to amend the Assam Asaam Act Maintenance of Public Order Act, 1947, hereinafter called V ofl9U. the Principal Act, in the manner hereinafter appearing ;
It is hereby enacted as follows:- Short title, l. (1) This Act may be called the Assam Maintenance
• exten: and of Public Order (Amendment) Act, 1953. ctlmmenc~·
'!lent. (2) It extends to the whole of Assam. (3) ll shall come into force at once.
I naertion of 2. After sub-section (7) of Section 2 of the principal new. sub(- ) .o\ct, the following new sub-section shall be inserted, name sectlO~ 8 lv . __ in s~ctton 2. · ' . •
"(8) If any person reqUired to enter upon a bond under sub-section (4) refuses or fails to do so within the time specified in the order, he shall be punishable with imprisonment for a term which may extend to one year:
Provided that if during the course of trial or during the period the person is in imprisonment the bond is duly entered upon by him, the trial or the imprisonment, as the case may be, shall abate with effect from the date the bond ia entered into '*
[Price anna 1 or 1 d.] A.G.P, (Leg.) No.8f54-1125-13.7-1954.