Section 11(4) in The Maharashtra Borstal Schools Act, 1929
(4)[ Where any person after he has been detained in a Borstal school has been found guilty of an offence committed before his detention therein and sentenced to imprisonment mentioned in sub-section (1) by a court of law, then the Inspector-General may by order in writing commute the period of such imprisonment to that of detention in a Borstal school, and notwithstanding anything contained in this Act direct that such person be detained in the Borstal school beyond the normal period of detention therein for such period as together with the period of imprisonment already undergone will not exceed the maximum period for which such person could have been ordered to be detained by a Court under section 6:Provided that no such person shall be detained in the Borstal school after he has attained the age of twenty-five years.] [Sub-section (4) was added by Maharashtra 57 of 1975, Section 2(2).]
