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 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Prisoners Act, 1900 (b)prison includes any place which has been declared by the [State Government] [Substituted by A.O. 1950, for "Provincial Government".], by general or special order, to be a subsidiary jail;
