Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 266

 

266. Definitions.

In this Chapter, -

(a) "Detained" includes detained under any law providing for preventive detention;

(b) "Person" 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.


 

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