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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(3) in Andhra Pradesh Borstal Schools Act, 1925

(3)"Inspector-General" shall mean the Inspector-General of Prisons and shall include any officer appointed by the State Government to perform all or any of the duties imposed by this Act on the Inspector-General ;(3-A) "prescribed" means prescribed by rules made under this Act;