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State of Andhra Pradesh - Section

Section 5 in The Hyderabad Prisoners Act, 1954

5. References in this Part to prisons, etc., to be construed as referring also to Certified Schools established under the Hyderabad Children Act, 1951

In this Part all references to prisons or to imprisonment or confinement shall be construed as referring also to Certified Schools established under the Hyderabad Children Act, 1951, or to detention therein.