Repatriation Of Prisoners (Amendment) Act, 2011

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Repatriation Of Prisoners (Amendment) Act, 2011 6 of 2011 [01 April 2011] CONTENTS 1. Short Title 2. Amendment Of Section 5 Of Act 49 Of 2003 Repatriation Of Prisoners (Amendment) Act, 2011 6 of 2011 [01 April 2011] An Act to amend the Repatriation of Prisoners Act, 2003. Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Repatriation of Prisoners (Amendment) Act, 2011. 2. Amendment Of Section 5 Of Act 49 Of 2003 :- In the Repatriation of Prisoners Act, 2003, in section 5, in sub- section (2), in clause (c), for the words "martial law", the words "military law" shall be substituted.

Act Metadata
  • Title: Repatriation Of Prisoners (Amendment) Act, 2011
  • Type: C
  • Subtype: Central
  • Act ID: 12097
  • Digitised on: 13 Aug 2025