Gujarat Repatriated Prisoners Act, 1949

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Part V, page 66. An Act to provide for the reception, detention and trial of prisoners transferred from Pakistan to the Province of Bombay. Whereas it is expedient to provide for the reception, detention and trial of prisoners transferred from Pakistan to the Province of Bombay; It is hereby enacted as follows:-

Act number

Act 27 of 1949

Year

1949

Enacted on

01-06-1949

In force from

1 June 1949

Jurisdiction

Gujarat State Act

Subjects

Criminal Procedure

Read the full text of Gujarat Repatriated Prisoners Act, 1949 section by section on LawLens.

Official source: India Code