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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2)(h) in The Bombay Borstal Schools Act, 1929

(h)the class or classes (if any )of offenders who shall not be ordered to be detained in such School;
(hh)[ the remewal of offenders to Borstal Schools in other [States] [Clause (hh) was inserted by Bombay2 of 1936, Section 6.] in [* * *] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.]India and the reception and detention in a Borstal School established under this Act of offenders transferred from other [States] [This word was substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.];