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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(c) in The Punjab Borstal Act, 1926

(c)by any Court or Tribunal in a Part B State if the reception and detention in the [Haryana] [Substituted vide Haryana Adoption of Laws Order, 1968 for words 'Punjab'.] of persons ordered to be detained by such Court or Tribunal is authorised by the State Government by a general or special order; or