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State of Jammu-Kashmir - Section

Section 2 in The Prisoners Act, Svt. 1977 [Jammu and Kashmir]

2. Definitions

In this Act, unless there is anything repugnant in the subject or context,-
(a)"Court" includes any officer lawfully exercising civil, criminal or revenue jurisdiction; and
(b)"Prison" includes any place which has been declared by the Government, by general or special order, to be a subsidiary jail.