Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Telangana - Subsection Section 14(c) in Telangana Borstal Schools Act, 1925 (c)the maximum period of imprisonment which the Court that tried him had authority to award under the Code of Criminal Procedure, 1898, (Central Act 5 of 1898) whichever is shortest.
