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; 1 [(c) "State Government", in relation to a Union territory, means the Administrator thereof.]Open in Lexace · Ask the AI about this section
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