Section 17 in The Bombay Borstal Schools Act, 1929
17. Period of detention.
- No person shall be detained in a Borstal School after he has, in the opinion of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government], attained the age of twenty-three years, or, if in any particular case the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order in Council.] Government] so directs, after he has attained the age of twenty-five years.
