Report No. 135

450N. Definitions.- (1) For the purposes of sections 450H to 450N (both inclusive),-

(a) "female prisoner" means a woman detained in jail, whether during investigation, inquiry or trial or after commission or under a law providing for prevention 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.

(See para. 2.32)