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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in The Maharashtra Borstal Schools Rules, 1965

(1)Every inmate shall be allowed to utilise not more than two-thirds of his earnings (the remainder being kept as compulsory savings for his rehabilitation needs) for the following purposes, that is to say :-
(a)purchasing articles from the school canteen,
(b)purchasing post cards, envelopes and the like,
(c)remittance to family members,
(d)purchase of approved books, and
(e)other items are approved by the Principal, such as purchase of National Savings Certificates.