Section 17B(6) in The Bombay Borstal Schools Act, 1929
(6)The period beginning from the date on which the order under sub-section (2) is passed by the Inspector-General and ending with the day on which an order is passed by the Inspector-General under section 15 or by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. 74 Section 17A was inserted by Bombay 3 of 1934, Section 4] Government under section 15 or 16, as the case may be, shall be excluded in computing the total term of his detention in a Borstal school or in computing the period of one year referred to in section 16.]
