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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(a) in The Bombay Borstal Schools Act, 1929

(a)"Borstal school" means a place in which young offenders, whilst detained in pursuance of this Act, are given such industrial training and other instruction and are subjected to such disciplinary and moral influences as will conduce to their reformation and the prevention of crime;