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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(ii) in The Bombay Borstal Schools Act, 1929

(ii)itself revoke the licence and commute the unexpired residue of the term of detention of the offender to a term of imprisonment as provided in section 12.]