Code of Criminal Procedure Act, 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.