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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(1)(b) in The Bombay Borstal Schools Act, 1929

(b)the maximum period of Imprisonment provided by law for the offence of which the offender was found guilty or the failure to give security, as the case may be, in consequence of which the offender was ordered to be detained in a Borstal school [or ordered to be transferred to and detained in such school by the Inspector General.] [These words were added by Bombay 3 of 1934, Section 3.]