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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(d) in Karnataka Borstal Schools Act, 1963

(d)the classification, control, discipline, training, instruction and treatment of young offenders ordered to be detained in a Borstal School and for the temporary detention of such offenders until arrangements can be made for sending them to such school;