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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(b) in The Prisoners Act, 1977

(b)"Prison" includes any place which has been declared by [the Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.], by general or special order, to be a subsidiary jail.