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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(1)(b) in The Haryana Children Act, 1974

(b)a delinquent child over the age of sixteen years to be transferred in the interest of discipline or for other special reason to a Borstal Institution established under the Punjab Borstal Act, 1926 (Punjab Act 11 of 1926) :