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 2] [Entire Act] State of Rajasthan - Subsection Section 2(e) in Rajasthan Conditions of Detention Order, 1971 (e)"Jail" means any prison as defined in Section 3 of the Prison Act, 1894 (Central Act 9 of 1894) of the Central Legislature as adapted to, or in force, in any area of Rajasthan;
