The ASSAM MAINTENANCE OF PUBLIC ORDER. (AMENDMENT) ACT, 1953.

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Pr ~ amble. 
ASSANI ACT IX 0 F 1953 
T l fE ASSAM MAINTENAN CE OF PUBLIC ORDEI• . 
(AMENDMENT) ACT, 1953. 
(Passed by the Assembly) 
(Received the assent of the Governor of Assam 
on the 21st Aprill953) 
[Published in the Assam Gazette, t ~ dated the 29th April, 1953] 
An 
Act .further to amend the Assam Maintenance of Public Ort!•r 
Act, 1947 
WHEREAS it is expedient further to amend the Assam Asaam Act 
Maintenance of Public Order Act, 1947, hereinafter called V ofl9U. 
the Principal Act, in the manner hereinafter appearing ; 
It is her eby enacted as follows:-
Short title, l. (1) This Act may be called the Assam Maintenance 
• exten : and of Public Order (Amendment) Act, 1953. 
ctlmmenc~· 
'!lent. (2) It extends to the whole of Assam. 
(3) ll shall come into force at once. 
I naertion of 2. After sub-section (7) of Section 2 of the principal 
new. sub(- ) .o\ct, the following new sub-section shall be inserted, name­
sectlO ~ 8 lv . __ 
in s~ ctton 2. · ' . • "(8) If any person reqUired to enter upon a bond 
under sub-section (4) refuses or fails to do so within the 
time specified in the order, he shall be punishable with 
impri sonment for a term which may extend to one year: 
Provided that if during the course of trial or during 
the period the person is in imprisonment the bond is duly 
entered upon by him, the trial or the imprisonment, as the 
case may be, shall abate with effect from the date the bond 
ia entered into '* 
[Price anna 1 or 1 d.] 
A.G.P, (Leg.) No.8f54-1125-13.7-1954. 

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