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Union of India - Section

Section 2 in The Transfer of Prisoners Act, 1950

2. Definitions.—

In this Act,—
(a)"court" includes any officer lawfully exercising civil, criminal or revenue jurisdiction;
(b)"Government" or "State Government", in relation to a Union territory means the administrator thereof;
(c)"prison" includes any place which has been declared by a State Government, by general or special order, to be a subsidiary jail.