The Prisons (Assam Amendment) Act, 1967

c
/  -
The 14th February 19 68
Mo.LJJL.34/67/9.—T he  following A ct of th e Assam Legislative Assembly 
which receive d the  assent of the Pr esid ent is here by published for gen eral 
info rma tion .
AS SA M AC T I O F 1968
(R eceiv ed  th e a s s e n t o f  th e  P re s id e n t on th e  10 th  F e b ru a ry  1S68) 
TH E PRISO NS (ASSAM AM EN DM EN T) AC T, 1967
[Published in the  Assam G az et te , Ex traord ina ry, da ted  the  16th Feb ruary 
1968].
An
Ac t
to  a m en d  t h e P ri so n s Ac t, 1894
Preamble- Whereas it is expedie nt to amend tire Prisons Act, Act 9 of 
1894, here inafter called the prin cipal Act, in the * 3 9 4 . 
manner here inafter app earing ;
It  is here by enac ted in the Eighteenth Year of the 
Repub lic of Ind ia as follows:—
Short titl e, 1.  (1) This Act m ay be called the  Prisons (Assam
exte nt and  Ame ndm ent) Act, 1967.
commence­
ment.
(2) It  extends to th e whole of the State o f Assam.
(3) It  shall come into force at once.
Amendm ent 2. In  section 59 of  the principal Act, for sub- 
of  section 59 section (5), the following shall be substituted, n am ely:— of Act 9 of  '
189 4. < e (5) for th e award of  marks, the suspension or 
remission an d consequent shortenin g of 
sentences, and the  gra nt of leave or 
emergency release and determ inin g the 
conditions on whic h a nd  th e author ity by 
which the sentences may  be suspended or 
rem itted and the p rison er ma y be granted 
leave or emergency release;”
B. SARM A,
Secretary to the Government of As sam , 
Law Department.

‹ Prev All Assam acts Next ›