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State of Maharashtra - Section
Section 45 in The Maharashtra Borstal Schools Rules, 1965
45. Repeal and Saving.
- On the commencement of these rules, the rules made under the Cental Provinces Borstal Act, 1928 and the Hyderabad Borstal Schools Act, 1956 and in force in Vidarbha and Hyderabad areas of the State shall stand repealed; except as respects things done or omitted to be done before such repeal.Form A(See rule 14(3))Register No.NameSentenceArrival in SchoolRelease datePartyForm B(See rule 16(1))Register of lads showing particulars of Health on their Admission and Discharge from the School for the year 19 ...| Sr. No. | Lad's name | Age | Date of admission | State of Health on admission | Class of Labour H. (Hard). M. (Medium) L.(Light) Weight on admission | On admission vaccinated, small-pox orunprotected |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Date of discharge | Weight on discharge | State of Health on discharge | Gained, lost, or stationary | Remarks (If a lad is disposed of otherwise thanby discharge, it should be indicated here) | Medical Officer's initials |
| (8) | (9) | (10) | (11) | (12) | (13) |