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[Cites 0, Cited by 0] [Section 17B(2)] [Section 17B] [Entire Act]

State of Gujarat - Subsection

Section 17B(2)(a) in The Bombay Borstal Schools Act, 1929

(a)who is discharged on licence under section 14 or who is placed under supervision under section 16, and who is reported by the authority, institution, society or person under whose supervision he has been permitted to live or has been permitted to live or has been directed to remain, to be of bad behavior, or