Section 2 in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017
2. Definitions.
- In these rules, unless there is repugnant to the subject or context.(1)"Governor" means the Governor of Uttarakhand.(2)"Government" means the State Government of Uttarakhand.(3)"State" means the State of Uttarakhand.(4)"Document" means any documents attached with these rules.(5)"Prisoner" means convicted prisoner, who have been sentenced by the courts of Uttarakhand.
