Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Identification Of Prisoners (Bombay Amendment) Act, 1922 11 of 1922 [14 December 1922] CONTENTS 1. Short Title And Extent 2. Amendment Of Section 2 Of Xxxiii Of 1920 3. Amendment Of Section 5 Of Xxxiii Of 1920 4. Amendment Of Section 7 Of Xxxiii Of 1920 Identification Of Prisoners (Bombay Amendment) Act, 1922 11 of 1922 [14 December 1922] PREAMBLE An Act to amend the Identification of Prisoners Act, 1920. WHEREAS it is expedient to amend the Identification of Prisoners Act, 1920, in its application to 2[the Greater Bombay] in manner hereinafter appearing; A N D WHEREAS the previous sanction of the Governor- General required by clause (f) of sub-section (3) of section 80A of the Government of India Act has been obtained for the passing of this Act; It is hereby enacted as follows :- 1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1922 Part V. p. 96. 2 . These words were substituted for the original by Bom. 17 of 1945, section 9, Sch. E read with Bom. 52 of 1947, section 2, proviso. 1. Short Title And Extent :- (1) This Act may be called the Identification of Prisoners (Bombay Amendment) Act, 1922. (2) It extends to 1[the Greater Bombay]. 1. These words were substituted for the original by Bom. 17 of 1945, section 9, Sch. E read with Bom. 52 of 1947, section 2, proviso. 2. Amendment Of Section 2 Of Xxxiii Of 1920 :- In clause (b) of section 2 of the Identification of Prisoners Act, 1920, hereinafter called "the said Act", after the figures "1898" the words and figures "or Chapter V of the City of Bombay Police Act, 1902" shall be inserted. 3. Amendment Of Section 5 Of Xxxiii Of 1920 :- In section 5 of the said Act - (a) after the figures "1898", the words and figures "or the City of Bombay Police Act, 1902" shall be inserted; and (b) to the first proviso, the words "or a Presidency Magistrate" shall be added. 4. Amendment Of Section 7 Of Xxxiii Of 1920 :- In section 7 of the said Act, after the word "Officer" the words "or in the City of Bombay, the Commissioner of Police" shall be inserted.