Report No. 154

14. Definitions

(1) For the purposes of sections 60 to 60N (both inclusive)-

(a) "female prisoner" means a woman detained in jail, whether during investigation, inquiry or trial or after conviction or under a law providing for preventive detention, and

(b) "jail" includes a police lockup, a prison and a place where persons are kept under detention under a law providing for preventive detention.