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

State of Uttar Pradesh - Subsection

Section 27(c) in The United Provinces Borstal Act, 1938

(c)by any court or Tribunal in a Part B State, if the reception and detention in Uttar Pradesh of the persons ordered to be detained by such court or Tribunal is authorised by general or special order of the State Government.