Report No. 135

2.32. Scope of the provisions regarding female prisoners: Definition.-

These provisions are meant to apply to every "female prisoner" - an expression which is proposed to be defined as meaning a woman detained in jail, whether during investigation, inquiry or trial or after conviction or under a law providing for preventive detention. For this purpose, "jail" will include a police lock-up, a prison and a place whore persons are kept under detention under a law providing for preventive detention.