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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Punjab Borstal Rules

(2)Except with the special sanction of the [State] [Substituted by the Adaptation of Laws Order, 1951.] Government which will be granted very sparingly and only for urgent reasons of administrative necessity, not more than 500 inmates shall be detained in any Borstal Institution.