Section 3(20) in The General Clauses Act, 1977 (1920 A. D.)
(20)Imprisonment. - "Imprisonment" shall mean imprisonment of either description as defined in Ranbir Penal Code;[(21) India. - "India" shall mean- [Clause (21) substituted by A.L.O. 2008 (Svt).](a)as respects any period before the commencement of the Dominion of India, British India together with all territories of Indian Rulers then under the suzerainty of His Majesty, all territories under the suzerainty of such an Indian Ruler and the tribal arears ;(b)as respects any period after the commencement of the Dominion of India and before the commencement of the Constitution of India, all the territories for the time being included in that Dominion ; and(c)as respects any period after the commencement of the Constitution of India, all territories for the time being comprised in the territory of India ;][(21-A) Indian State. - "Indian State" shall mean- [Clause (21-a) inserted by A.L.O. 2008 (Svt).](a)as respects any period before the commencement of the Constitution of India any territory which the Government of India recognized as such State ; and(b)as respects any period after the commencement of the Constitution of India, any territory comprised in a State for the time being specified in Part B of the First Schedule to the said Constitution or comprised in the States of Bhopal, Bilaspur, Cooch-Behar, Himachal Pradesh, Kutch, Manipur and Tripura;]
