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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Borstal Schools Rules, 1965

(3)The Principal, the Medical Officer and the officers so appointed shall, during the term of their office in the Borstal school, also be subject to the rules made under the Prisons Act, 1894, except in so far as rules made thereunder are inconsistent with the Act and these Rules.