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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Maharashtra - Subsection

Section 13B(2) in The Maharashtra Borstal Schools Act, 1929

(2)The period during which an offender is absent from a Borstal school under sub-section (1) shall, for the purposes of computing his term of detention in the school, be deemed to be part of that detention.]