(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.(2)In sections 5 to 9 (both inclusive), references to prisons or to imprisonment or confinement shall be construed as referring also to reformatories, Borstal institutions, junior and senior certified schools and other institutions of like nature, or to detention therein.
