Section 266 in The Code of Criminal Procedure, 1973
266. 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.
