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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Reformatory Schools Act, 1897

(2)In the absence of a Board of Management the State Government may make rules consistent with this Act to regulate for any Reformatory School the matters mentioned in any clause of sub-section (1), other than clause (ii) a, and also the mode in which the Committee of Visitors shall conduct their business.