Section 13(2) in The Maharashtra Borstal Schools Act, 1929
(2)The [inspector General] [These words were substituted for the words 'State Government' by Maharashtra 57 of 1975, Section 3.] may order the removal of any offender from any one Borstal school to any other Borstal school, [established under this Act or to a Borstal school in any other [State] [Theses words were inserted by Bombay 2 of 1935, Section 4.] in [*] [The word 'British' was omitted by the Adaptation of Laws Order, 1950] India] [* * *] [The words 'or in an Acceding State' were omitted by the Adaptation of Laws Order, 1950.] provided that the whole period his detention in a Borstal school shall not be increased by such removal.
