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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(3) in The East Punjab Children Act, 1949

(3)Upon the transfer of a youthful offender to a Borstal School under clause (d) of sub-section (2), the provisions of the Punjab Borstal Act, 1926, shall apply to such offender as if he had been originally ordered to be detained in a Borstal School under that Act.