- In this Act, unless there is anything repugnant in the subject or context,-(a)"Court" includes any officer lawfully exercising civil, criminal or revenue jurisdiction; and(b)"Prison" includes any place which has been declared by [the Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.], by general or special order, to be a subsidiary jail.Part-II General.
