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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra Borstal Schools Act, 1929

(b)the maximum period of imprisonment provided by law for the offence of which the offender was found guilty or the failure to give security, as the case may be, in consequence of which the offender was ordered to be detained in a Borstal school [* * * * * *] [The words 'or ordered to be transferred to an detained in such school by the Inspector-General' were deleted by Maharashtra 21 of 1960, Section 11(3).]