Section 301 in Bharatiya Nagarik Suraksha Sanhita, 2023
301. Definitions.
In this Chapter,-(a) "detained" includes detained under any law providing for preventive detention;(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.[Similar to Section 266 from Old CrPC-Also Refer]
