 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 135 450N. Definitions.- (1) For the purposes of sections 450H to 450N (both inclusive),- (a) "female prisoner" means a woman detained in jail, whether during investigation, inquiry or trial or after commission or under a law providing for prevention detention, and (b) "jail" includes a police lockup, a prison and a place where persons are kept under detention under a law providing for preventive detention. (See para. 2.32)    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back