(1)Subject to the provisions of sub-section (2) of this Section, the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).], relating to appeal, reference and revision, and Articles 154 and 155 of the [Indian Limitation Act, 1908 (IX of 1908)] [See now Limitation Act, 1963 (36 of 1963).], shall apply in the case of an order of detention passed under Section 5 as if the order has been a sentence of imprisonment for the same period for which detention; was ordered.
