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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in The Bombay Borstal Schools Act, 1929

(1)The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may make rules for the regulations and management of any Borstal School and for the carrying into effect of the provisions of this Act.