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[Cites 0, Cited by 0] [Section 32(14)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(14)(iv) in The United Provinces Borstal Act, 1938

(iv)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code may or may not be dealt with as Borstal Institution offence;