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Union of India - Section
Section 14 in The Prisoners Act, 1900
14. References in this Part to prisons, etc., to be construed as referring also to Reformatory Schools
.In this Part all references to prisons or to imprisonment or confinement shall be construed as referring also to Reformatory Schools or to detention therein.| [Maharashtra].In its application to the State of Maharashtra, in the heading to Part IV, for the words the Presidency-towns, substitute Greater Bombay.Bombay Acts 7 of 1949 and 15 of 1959. |