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[Cites 0, Cited by 0] [Section 32(14)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(14)(iii) in The United Provinces Borstal Act, 1938

(iii)for fixing the punishments admissible under this Act which shall be awardable for the commission of the various Borstal Institution offences or the classes thereof;