Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(15) in Telangana General Clauses Act, 1891 (15)"imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code;[(15-A) [XXX] [Clause (15-A) omitted by the Adaptation of Laws Order, 1937.]
