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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(c) in The Tamil Nadu 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] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).] (Central Act V of 1898), whichever is shortest.