Section 6(a) in The Maharashtra Borstal Schools Act, 1929
(a)that the offender is not less than sixteen or, in any district or place in which [the Bombay Children Act, 1948, the Central Provinces and Berar Children Act, 1928 or the Hyderabad Children Act, 1951] [This portion was substituted for the words and figures 'the Bombay Children Act, 1924' by Maharashtra 21 of 1960, Section 9.], is not in operation less than fifteen, nor more than twenty-one years of age, and
