Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

Bombay Presidency - Subsection

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

(a)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may order a youthful offender who has attained the age of sixteen years [detained in an Approved Centre or Institution] [These words were substituted for the words 'detained in a certified school', by Maharashtra 54 of 1975, Section 54(2)(a).] to be transferred to a Borstal School established under the Bombay Borstal Schools Act, 1929, in the interest of discipline or for other special reasons;