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The Criminal Procedure (Identification) Act, 2022 [Act No. 11 of 2022] [18th April, 2022.] An Act to authorise for taking measurements of convicts and other persons for the purposes of identification and investigation in criminal matters and to preserve records and for matters connected therewith and incidental thereto. BE it enacted by Parliament in the Seventy-third Year of the Republic of India as follows:-    |
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