Section 2(1)(r) in Delhi Prison Act, 2000

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NCT Delhi - Subsection

Section 2(1)(r) in Delhi Prison Act, 2000

(r)"prison" means any jail or place used permanently or temporarily under the general or special orders of the Government for the detention of prisoners, and includes all lands, buildings and appurtenances thereto but does not include:

(i)any price for the confinement of prisoners who are exclusively in the custody of police;

(ii)any place specially appointed by the Government under Section 417 of the Code of Criminal Procedure, 1973 (2 of 1974),

(iii)Any place which has been declared by the Government by general or special order to be a special prison;

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NCT Delhi - Subsection

Section 2(1)(r) in Delhi Prison Act, 2000