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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(i) in Karnataka Borstal Schools Act, 1963

(i)the removal of offenders to Borstal Schools in other States and the reception and detention in a Borstal School established under this Act of offenders transferred from other States in India;