86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
THE REPATRIATION OF PRISONERS (AMENDMENT) ACT, 2011
(No. 6 OF 2011)
[1st 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:-
Short title:-
1. This Act may be called the Repatriation of Prisoners (Amendment) Act, 2011.
Amendment of section 5 of Act 49 of 2003:-
2. 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.
86540
103860
630
114
59824