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

State of Karnataka - Subsection

Section 2(1) in The Karnataka Prisoners Act, 1963

(1)In this Act, unless the context otherwise requires,—
(a)“court” includes any officer lawfully exercising civil, criminal or revenue jurisdiction;
(b)“notification” means a notification published in the official Gazette;
(c)“prison” includes any place which has been declared by the State Government, by general or special order, to be a subsidiary jail.