Section 16(2)(b) in The Maharashtra Borstal Schools Act, 1929

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Borstal Schools Act, 1929

(b)[* * * * * * *] [The words 'if the Investigation Committee report that the conduct of the offender has been such that he is unfit for detention in Borstal school' were deleted by Maharashtra 21 of 1960, Section 13(2).] undergo imprisonment of such description and for such period as it may direct:

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State of Maharashtra - Subsection

Section 16(2)(b) in The Maharashtra Borstal Schools Act, 1929