Section 31(1)(b) in The Reformatory Schools Act, 1897

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Union of India - Subsection

Section 31(1)(b) in The Reformatory Schools Act, 1897

(b)delivered to his parent or to his guardian or nearest adult relative, on such parent, guardian or relative executing a bond, with or without sureties, as the Court may require, to be responsible for the good behaviour of the youthful offender for any period not exceeding twelve months.

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Union of India - Subsection

Section 31(1)(b) in The Reformatory Schools Act, 1897