Section 2 in Punjab Prisoners (Attendance In Courts) Rules, 1969
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Prisoners (Attendance in Courts) Act, 1955;(b)"Section" means the section of the Act;(c)"State Government" means the Government of the State of Punjab;(d)"Superintendent of prison" means the officer incharge of prison; and(e)All other words and expressions used in these rules and not defined herein shall have the same meaning as are respectively assigned to them in the Act or in the Prisoners Act, 1900 (3 of 1900), as the case may be.
