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The Repatriation of Prisoners Act, 2003 2. Definitions.- In this Act, unless the context otherwise requires,- a. "contracting State" means a Government of any country or place outside India in respect of which arrangement has been made by the Central Government with the Government of such country or place through a treaty or otherwise for transfer of prisoners from India to such country or place and vice versa and includes any other Government of such country or place specified by the Central Government, by notification in the Official Gazette, under sub-section (1) of section 3; b. "prescribed" means prescribed by rules made under this Act; c. "prisoner" means a person undergoing a sentence of imprisonment under an order passed by a criminal court including the courts established under the law for the time being in force in contracting States; d. "warrant" means a warrant issued under sub-section (1) of section 7 or sub-section (2) of section 12, as the case may be; e. words and expressions used herein and not defined but defined in the Code of Criminal Procedure, 1973 (2 of 1974) have the meanings respectively assigned to them in that Code.    |
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