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The Bharatiya Nagarik Suraksha Sanhita, 2023 Chapter XXIV Attendance of Persons Confined or Detained in Prisons 301. 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.    |
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