Section 15(3) in The Bombay Borstal Schools Act, 1929
(3)[ On the revocation of a licence under sub-section (2), the period beginning from the date on which the offender removed himself from supervision till the date on which he is arrested shall, subject to the provisions of section 17, be excluded in computing the period for which he has been ordered to be detained in a Borstal School.] [This sub-section was inserted by Bombay 39 of 1948, Section 8(2).]
