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[Cites 0, Cited by 0] [Section 266] [Entire Act]

Union of India - Subsection

Section 266(b) in The Code of Criminal Procedure, 1973

(b)"prison" includes, -
(i)any place which has been declared by the State Government, by general or special order, to be a subsidiary jail;
(ii)any Reformatory, Borstal institution or other institution of a like nature.