In this Act, unless the context otherwise requires,-- (a) "Conventions" means the Conventions set out in the Schedules; and the First Convention, the Second Convention, the Third Convention and the Fourth Convention mean the Conventions set out in the First, Second, Third and Fourth Schedules, respectively; (b) "court" does not include a court-martial or military court; (c) "protected internee" means a person protected by the Fourth Convention and interned in India; (d) "protecting power", in relation to a protected internee or a protected prisoner of war, means the power or organisation which is carrying out, in the interests of the power of which he is a national or of whose forces he is or was at any material time a member, the duties assigned to protecting powers under the Third Convention or, as the case may be, the Fourth Convention; (e) "protected prisoner of war" means a person protected by the Third Convention.Open in Lexace · Ask the AI about this section
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