In this Act, unless there is anything repugnant in the subject or context,-(a)"youthful offender" means any boy who has been convicted of any offence punishable with transportation or imprisonment and who, at the time of such conviction, was under the age of fifteen years;(b)"Inspector General" includes any officer appointed by the State Government to perform all or any of the duties imposed by this Act on the Inspector General; and(c)"District Magistrate" shall include a Chief Presidency Magistrate.
