Report No. 78
1.17. Developments in 1923 and upto 1947.-
In 1923, section 562 of the Criminal Procedure Code, 1898, was amended to facilitate the suspension of sentences in selected cases. The Presidencies of Bombay, Calcutta and Madras enacted Children Acts in the early twenties.1
1.Working Group on Prisons, Report (1972-1973), paras.1.2.3 and 1.2.4.
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