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.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws Guest Court Correspondent
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!
