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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

Bombay Presidency - Subsection

Section 97(2)(b) in The Bombay Children Act, 1948

(b)any boy or girl over the age of sixteen years, who has been released on licence, and who has committed a breach of licence conditions and whom it is not advisable to send back to his [own Approved Centre or Institution] [These words were substituted for the words 'own school', by Maharashtra 54 of 1975, Section 54(2)(b).] may be transferred to a Borstal School or institution :