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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(i) in The United Provinces Borstal Act, 1938

(i)until time allowed by law for appeal against the sentence or order under which the prisoner is committed to or confined in prison, has expired or, if an appeal has been preferred until such appeal has been finally decided; or