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Union of India - Section

Section 14 in The Reformatory Schools Act, 1897

14. Discharge or removal by order of Government.

The State Government may at any time order any youthful offender-
(a)to be discharged from a Reformatory School;
(b)to be removed from one Reformatory School to another such school situate within the territories subject to such Government: Provided that the whole period of his detention in a Reformatory School shall not be increased by such removal.