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State of Haryana - Section

Section 3 in The Punjab Borstal Rules

3. [State] [Substituted by the Adaptation of Laws Order, 1951.] Government to declare a Borstal Institution. -

The [State] [Substituted by the Adaptation of Laws Order, 1951.] Government may declare by notification any place intended for the detention of offenders to be a Borstal Institution under the Act.