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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Reformatory Schools Act, 1897

(2)Every such school shall, from time to time, and at least once in every year, be visited by the said Inspector General, who shall send to the State Government a report on the condition of the school in such form as the State Government may prescribe.