Report No. 40
13. Salient features of the 1955-Act.- While the Prisoners (Attendance in Courts) Act, 1955, (hereinafter referred to as the 1955-Act) enlarged the territorial extent, amplified the scope, and generally simplified the provisions of Part IX of the Prisoners Act, 1900, the salient features of the law remained the same. Despite the fact that the provisions applicable to civil courts differed in detail from the provisions applicable to criminal courts, as indeed in the nature of things they had to, they were brought together-one could even say, jumbled together-to a greater extent than in the Prisoners Act, sacrificing clarity for the sake of brevity.
Transfer of Provisions To The Two Codes
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