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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(b) in The Bombay Borstal Schools Act, 1929

(b)if the Investigating Committee report that the conduct of the offender has been such that he is unfit for detention in a Borstal School, undergo imprisonment of such description and for such period as it may direct :