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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(a) in The Bombay Borstal Schools Act, 1929

(a)that the offender is not less than sixteen or, in any district or place in which the Bombay Children Act 1924, (Bombay XIII of 1924), is not in operation less than fifteen, nor more than twenty-one years of age, and