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Report No. 135 2.32. Scope of the provisions regarding female prisoners: Definition.- These provisions are meant to apply to every "female prisoner" - an expression which is proposed to be defined as meaning a woman detained in jail, whether during investigation, inquiry or trial or after conviction or under a law providing for preventive detention. For this purpose, "jail" will include a police lock-up, a prison and a place whore persons are kept under detention under a law providing for preventive detention.    |
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