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

State of Rajasthan - Subsection

Section 2(vi) in Rajasthan Prisoners Open Air Camp Rules, 1972

(vi)"Open Air Camp" means the place which is declared to be an Open Camp for the detention of prisoners in pursuance of clause (I) of section 3 of the Prisons Act, 1894 (Central Act 9 of 1894) as adopted to the State of Rajasthan.