Section 2 in U.P. Prisoners Attendance in Courts Rules, 1956
2.
In these rules, unless there is anything repugnant in the subject or context-(i)the 'Act' means the Prisoners (Attendance in Courts) Act, 1955;(ii)the 'Superintendent of Prison' means the officer-in-charge of prison; and(iii)the 'State Government' means the Government of Uttar Pradesh.
