In this Act, unless the context otherwise requires,-- (a) "Code" means the Code of Criminal Procedure, 1898 (5 of 1898); (b) "probation officer" means an officer appointed to be a probation officer or recognised as such under section 13; (c) "prescribed" means prescribed by rules made under this Act; (d) words and expressions used but not defined in this Act and defined in the Code of Criminal Procedure, 1898 (5 of 1898) 1 , shall have the meanings respectively assigned to them in that Code.Open in Lexace · Ask the AI about this section
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