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 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(iii) in The Army Act, 1950 (iii)"civil prison" means any jail or place used for the detention of any criminal prisoner under the Prisons Act, 1894, (9 of 1894) or under any other law for the time being in force;
