Section 2(d) in The Exchange Of Prisoners Act, 1948
(d)"transferable prisoner" means--(i)in the State of Punjab [as it existed before the 1st November, 1956] [Inserted by 3 A.L.O. 1956.], any prisoner who, being a Muslim, is willing to be transferred to Pakistan under the provisions of this Act, and(ii)in any other part of India, any prisoner of such category as the Central Government may specify by notification in the Official Gazette who, being a Muslim, is willing to be transferred to Pakistan under the provisions of this Act.
