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

State of Karnataka - Subsection

Section 2(2) in The Karnataka Prisoners Act, 1963

(2)In sections 5 to 9 (both inclusive), references to prisons or to imprisonment or confinement shall be construed as referring also to reformatories, Borstal institutions, junior and senior certified schools and other institutions of like nature, or to detention therein.