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2. Definitions.- In this Act,- (a) "confinement in a prison"-references to confinement in a prison, by whatever form of words, include references to confinement or detention in a prison under any law providing for preventive detention; (b) "prison" includes- (i) any place which has been declared by the State Government, by general or special order, to be a subsidiary jail; and (ii) any reformatory, Borstal institution or other institution of a like nature; 2[(c) "State Government", in relation to a Union territory, means the Administrator thereof.] 1. 1st January, 1956, vide notification No. S.R.O. 3447, dated 8th November, 1955, see Gazette of India, Extraordinary, Part II, sec. 3. 2. Subs. by Adaptation of Laws (No. 3) Order, 1956, for clause (c) (w.e.f. 1-11-56).    |
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