Section 13(2) in The Bombay Borstal Schools Act, 1929
(2)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council 'by the Adaptation of Indian Laws Order in Council.] Government] may order the removal of any offender from any one Borstal School to any other Borstal School [established under this Act or to a Borstal School in any other [State] [These words were inserted by Bombay 2 of 1936, Section 4.] in [ India] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] [*] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.].Provided that the whole period of his detention in a Borstal School shall not be increased by such removal.
