Section 2(j) in Karnataka Borstal Schools Act, 1963
(j)"young offender" means an offender who is not more than 21 years of age and,-(i)not less than fifteen years in any area in which the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Children Act, 1963 is not in operation; or(ii)in other areas not less than sixteen years in the case of a boy and not less than eighteen years in the case of a girl.
