Section 10 in The Bombay Borstal Schools Act, 1929
10. Limitation on powers conferred by section 6.
- Any offender detained in a Borstal School for failure to furnish security when ordered to do so under section 106 or section 118 of the Code of Criminal Procedure, 1898, (V of 1898), shall be released on furnishing such security or on the passing of an order under section 124 of the said Code.
