58. [ Offenders sentenced to transportation how dealt with until transported.] Rep. by the Code of Criminal Procedure (Amendment) Act, 1955 (26 of 1955 ), s. 117 and Sch.
1. Ins. by Act 26 of 1955, s. 117 and Sch. (w. e. f. 1- 1- 1956 ).
2. Subs. by Act 36 of 1957, s. 3 and Sch. II, for" 1954 ".
3. Subs. by the A. O. 1950, for" the Central Government or the Provincial Government of the Province within which the offender shall have been sentenced".
4. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation" (w. e. f. 1- 1- 1956 ).
5. Subs. by the A. O. 1950, for" the provincial Government of the Province within which the offender shall have been sentenced".
6. Subs., ibid, for s. 55A which had been ins. by the A. O. 1937.