Section 17 in The Maharashtra Borstal Schools Act, 1929
17. Period of detention.
- No person shall be detained in a Borstal school after he has, in the opinion of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], attained the age of twenty-three years, or if in any particular case the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] so directs, after he has attained the age of twenty-five years.[l7A. Discharge from Borstal school. [Section 17A was inserted by Bombay 3 of 1934, Section 4.] - The [ [State] Government] may at any time order any person detained in a Borstal school to be discharged from such school, either absolutely or on such conditions as may be imposed.]
