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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13A(4) in Andhra Pradesh Borstal Schools Act, 1925

(4)The provisions of this Act shall apply to any person who is removed or transferred to a Borstal school in this State in pursuance of sub-section (1) or sub-section (3) , as if he had been originally sentenced to detention in a Borstal school in this State.