In this Act, unless there is anything repugnant in the subject or context,-- (a) "Court" includes a Coroner and any officer lawfully exercising civil, criminal or revenue jurisdiction; and (b) "prison" includes any place which has been declared by the State Government, by general or special order, to be a subsidiary jail. 1 [(c) "States" means the territories to which this Act extends.]Open in Lexace · Ask the AI about this section
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