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Central Government Introduces Bill to Collect Biometrics of Prisoners - (29 Mar 2022)

CIVIL

Central government has introduced the Criminal Procedure (Identification) Bill, 2022. The bill proposes to repeal Identification of Prisoner Act, 1920 and replace it with a new law that allows police officers to take measurements of convicts for the purposes of identification and investigation.

Tags : CENTRAL GOVERNMENT   CRIMINAL PROCEDURE (IDENTIFICATION) BILL   2022  

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