Section 2(b) in The Prisoners (Attendance in Courts) Act, 1955

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Section 2(b) in The Prisoners (Attendance in Courts) Act, 1955

(b)‘prison’ includes—

(i)any place which has been declared by the State Government, by general or special order, to be a subsidiary jail; and

(ii)any reformatory, Borstal institution or other institution of a like nature;