. - In this Act, unless the context otherwise requires,(a)Code means the Code of Criminal Procedure, 1898 (5 of 1898);(b)probation officer means an officer appointed to be a probation officer or recognised as such under section 13;(c)prescribed means prescribed by rules made under this Act;(d)words and expressions used but not defined in this Act and defined in the [Code of Criminal Procedure, 1898 (5 of 1898)] [Now], shall have the meanings respectively assigned to them in that Code.
