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State of Gujarat - Section

Section 7 in The Bombay Borstal Schools Act, 1929

7. Power of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to exempt.

- The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by rules made under this Act direct that any class, or classes of persons specified in such rules shall not be ordered to be detained in a Borstal School.