Section 3(1)(b) in The Prisons Act, 1894

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Prisons Act, 1894

(b)any place specially appointed by the State Government under section 541 of the [Code of Criminal Procedure, 1882 (10 of 1882)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).]; or

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Union of India - Subsection

Section 3(1)(b) in The Prisons Act, 1894