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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3)(b) in Karnataka Borstal Schools Act, 1963

(b)to make such suggestions for the improvement of the training therein as are considered necessary and to report to the State Government or to the Inspector-General from time to time any matter, which, in their opinion, should receive attention and annually on the progress of the school;