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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Borstal Act, 1928

(2)The Sessions Judge, after examining such proceedings and requiring from the Magistrate any further information or evidence which he thinks necessary may pass an order of detention, for a term which shall not be less than two years and shall not exceed three years, or such other order as he thinks fit and as is according to law.