Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra Borstal Schools Act, 1929

(3)When any licence is suspended or revoked or deemed to be revoked, the offender shall forthwith return to the Borstal School and if he fails to do so he may be arrested by any Police Officer without a warrant and sent back to the school.