27A. [ Powers of State Government. [Inserted by C.P. & Berar Act No. 14 of 1942.]
(1)The State Government may, by general or special order, provide for the removal of any person ordered to be detained to any Borstal Institution or school in any other State with the consent of the Government of that State.(2)The State Government may likewise provide, by general or special order, for the detention in a Borstal Institution of any person from any Borstal Institution or school in any other State.(3)The provisions of this Act shall apply to any person detained in accordance with the provisions of sub-section (2) or of Section 27.]
