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State of Gujarat - Section

Section 4 in The Bombay Borstal Schools Act, 1929

4. Establishment of Borstal Schools.

(1)For the purposes of this Act 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 establish one or more Borstal Schools.
(2)For every' Borstal School, a visiting committee shall be appointed in such manner as may be prescribed.