Section 9 in The Tamil Nadu Borstal Schools Act, 1925
9. Limitations on powers conferred by section 8.
- Any person detained in a Borstal School for failure to furnish security when ordered to do so under section 118 of the Code of Criminal Procedure, 1898 (Central Act V of 1898), shall be released on furnishing such security or on the passing of an order under section 124 of the Code.Notes. - The Code of Criminal Procedure, 1898 (Central Act V of 1898) was repealed and, in its place, the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) was enacted which came into force on the 1st April 1974. Sections 118 and 124 of the Old Code corresponds to sections 117 and 123, respectively.
