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State of Tamilnadu - Section

Section 45A in The Tamil Nadu Borstal Schools Rules, 1938

45A. [ [Inserted by G.O. Ms. No. 3132, Home, dated 14-11-1958.]

No adolescent offender whose sentence of death has been commuted to imprisonment or imprisonment for life shall be transferred to Borstal School by the Inspector, General of Prisons under section 10 of the Tamil Nadu Borstal Schools Act, unless the order of commutation of sentence on each case specifically permits him to consider the question of such transfer.]