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

State of Rajasthan - Subsection

Section 2(e) in National Security (Rajasthan Condition of Detention) Order, 1980

(e)"Jail" means any prison as defined in Section 3 of the Prisons Act, 1894 (Central Act 9 of 1894) of the Central Legislature as adopted to, or in force in, any area of Rajasthan;