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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2)(b) in Karnataka Borstal Schools Act, 1963

(b)if the court is satisfied that the conduct of the offender has been such that he is unfit for detention in a Borstal School, to undergo imprisonment of such description for such period as it may direct: