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Assam act 001 of 1968 : The Prisons (Assam Amendment) Act, 1967

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The 14th February 1968

Mo.LJJL.34/67/9.—T he following A ct of the Assam Legislat ive Assembly which received the assent of the Pr esid ent is here by published for gen era l info rma tion .

AS SA M AC T I OF 1968

(R eceiv ed th e a s s e n t o f th e P re s id e n t on th e 10 th F e b ru a ry 1S68)

TH E PRISO NS (ASSAM AM ENDM ENT) AC T, 1967

[Published in the Assam Gazette, Ex traord ina ry, da ted the 16th Feb ruary 1968].

An

Ac t

to a m end t he P ri sons Ac t, 1894

Preamble- Whereas it is expedie nt to amend tire Prisons Act, Act 9 of 1894, here inaf ter called the prin cipal Act, in the *394. manner here inaf ter app ear ing ;

It is here by enac ted in the Eighteenth Year of the Repub lic of Ind ia as fo llows:—

Short titl e, 1. (1) This Act m ay be called the Prisons (Assam exte nt and Ame ndment) Act, 1967. commence­ ment.

(2) It extends to th e whole of the State o f Assam.

(3) It shall come into force a t once.

Amendm ent 2. In section 59 of the principal Act, for sub- of section 59 section (5), the following shal l be substi tuted, n am ely:— of Act 9 of ' 1894.

<e (5) for th e award of marks , the suspension or remission an d consequent shor tenin g of sentences, and the gra nt of leave or emergency release and determ inin g the condi tions on which a nd th e author ity by which the sentences may be suspended or rem itted and the p risoner may be granted leave or emergency release;”

B. SARM A, Secretary to the Government of Assam,

Law Department.