Section 5 in The Maharashtra Borstal Schools Act, 1929
5. Application of the Prisons Act, 1894, and the Prisoners Act, 1900.
- Subject to any alterations, adaptations, and exceptions made by this Act and rules framed under it, the [Prisons Act, 1894] [See Central Acts.], and the [Prisons Act, 1900] [See Central Acts.] and the rule framed thereunder shall apply in the case of every Borstal school established under this Act as if it were a prison [the inmates prisoners and the, Principal Superintendent] [These words were substituted for the words 'and the inmates prisoners' by Maharashtra 21 or 1960, Section 8.].
