Report No. 40
4. The law before 1955.- Before 1955, the law relating to the attendance of prisoners in courts, whether for the purpose of giving evidence in regard to matters pending before them or for the purpose of answering to a criminal charge, was contained mainly in the last part of the Prisoners Act, 1900. As a consolidating and revising measure, this Act incorporated in itself the provisions of the Prisoners' Testimony Act, 1869, which previously dealt with the above subject.
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