Section 2 in The Prisoners (Attendance in Courts) Act, 1955
2. Definitions.—
In this Act,—(a)‘confinement in a prison’—references to confinement in a prison, by whatever form of words, include references to confinement or detention in a prison under any law providing for preventive detention;(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;(c)‘State Government’, in relation to a Union Territory, means the Administrator thereof.
