Section 14(1A) in The Bombay Borstal Schools Act, 1929
(1A)[ The Inspector-General may, subject to the prescribed conditions, discharge any offender who had been previously granted a licence but whose licence was subsequently revoked under section 15 and grant him a fresh written licence and in such case the provisions of this Act shall apply as if such fresh licence had been granted under sub-section (1).] [This sub-section was inserted by Bombay 39 of 1948, Section 7.]
