Section 21 in The Bombay Borstal Schools Act, 1929
21. Appeal or revision.
- For the purposes of appeal and revision under the Code of Criminal Procedure, 1898 (V of 1898), an order of detention under section 6 of this Act shall be deemed to be a sentence of imprisonment for the same period.[***] [The proviso was deleted by Bombay 39 of 1948, section 13.]
