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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1) in The Punjab Borstal Act, 1926

(1)Subject to the provisions of sub-section (2) of this section the provisions of the Code of Criminal Procedure, 1898, relating to appeal, reference and revision and Articles 154 and 155 of the Indian Limitation Act, 1908 shall apply in the case of an order of detention passed under section 5 as if the order has been a sentence of imprisonment for the same period as the period for which detention was ordered.