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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Reformatory Schools Act, 1897

(3)The State Government may make rules for-
(a)defining what youthful offenders should be sent to Reformatory Schools, having regard to the nature of their offences or other considerations, and
(b)regulating the periods for which youthful offenders may be sent to such schools according to their ages or other considerations.