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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4) in The Punjab Borstal Act, 1926

(4)Any person ordered by a Sessions Judge under the provisions of sub- section (3) to be detained for a period to expire after the term of imprisonment to which he was sentenced would expire had such order not been passed, may, subject to the provisions of sub-section (5), appeal within thirty days of the order to High Court and the High Court may pass any such order as the Sessions Judge might have passed.