The Identification of Prisoners (Bombay Amendment) Act, 1953
(Bombay Act No. 58 of 1953)
mh356
"or under section 93 of the Bombay Prohibition Act, 1949."
3. Insertion of new section 4A in Act XXXIII of 1920. - After section 4 of the said Act, the following section shall be inserted, namely :- "4A. Taking of measurements, etc., of habitual offenders against whom restriction order is made. - Any person against whom an order of restriction has been made under the provisions of the Bombay Habitual Offenders Restriction Act, 1947, shall, if so required, allow his measurements and photographs to be taken by a police officer in the prescribed manner." 4. Amendment of section 8 of Act XXXIII of 1920. - In section 8 of the said Act, in clause (e) of sub-section (2), for the words and figure "under section 3" the words "in accordance with the provisions of this Act" shall be substituted.