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State of Andhra Pradesh - Section

Section 19E in Andhra Pradesh Borstal Schools Act, 1925

19E. Limitation of hours of work

No inmate of a Borstal school shall be made to work for more than eight hours a day:Provided that extra drill awarded as a punishment under sub-section (1) of section 19-D shall not be deemed, for the purpose of this section, to be work.