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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2) in Karnataka Borstal Schools Act, 1963

(2)The period during which an offender is absent from a Borstal School under subsection (1) shall, for the purposes of computing his term of detention in the School, be deemed to be part of that detention.