.In this Act, unless there is anything repugnant in the subject or context,(a)Court includes a Coroner and any officer lawfully exercising civil, criminal or revenue jurisdiction; and(b)prison includes any place which has been declared by the [State Government] [Substituted by A.O. 1950, for "Provincial Government".], by general or special order, to be a subsidiary jail;(c)[ States means the territories to which this Act extends.] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for Clause (c).]
