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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(1) in The Punjab Borstal Act, 1926

(1)direct that the provisions of sections 5, 6 and 8 shall extend to persons under such age not less than twenty-one nor more than twenty-three as may be specified in the direction and upon such direction being notified the said sections shall whilst the direction is in force have effect as if the specified age were substituted for twenty-one;