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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(m) in The Maharashtra Borstal Schools Act, 1929

(m)[ for the award of marks, the suspension or remission and consequent shortening of the term of detention in a Borstal school and the grant of release on parole or furlough and determining the conditions on which and the authority by which the term of detention may be suspended or remitted and the offenders may be released on parole or furlouah.] [Clause (m) was substituted for the original by Maharashtra 21 of 1960, Section 15 (1).]