 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Prisoners Act, 1900 2. Definition In this Act, unless there is anything repugnant in the subject or context,- (a) "Court" includes a Coroner and officer lawfully exercising civil, criminal or revenue jurisdiction; and (b) "prison" include any place which has been declared by the 4[State Government], by general or special order, to be a subsidiary jail; 5[(c) "State" means a part A State or a Part C State, and "State" means all the territories for the time being compromised within Part A State and Part C State.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back