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State of Haryana - Section

Section 26 in The Punjab Borstal Act, 1926

26. Officers-in-charge of Borstal Institutions to detain persons duly committed to their custody.

- The officer-in-charge of a Borstal Institution shall receive and detain all persons duly committed to his custody under this Act according to the directions contained in the order by which such person has been committed or until such person is discharged or removed in due course of law.