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Report No. 40

11. Extension to Part B States.- The re-codification was also necessary from the legislative angle, since the Prisoners Act only extended to the former British Indian Provinces, i.e., to the Part A States and Part C States of India, and not to the Part B States. It was felt that there should be a single law on the subject extending to the whole of India (except the State of Jammu and Kashmir).



Law relating to Attendance of Prisoners in Courts Back




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