Section 8(2)(c) in The Tamil Nadu Borstal Schools Act, 1925

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(c) in The Tamil Nadu Borstal Schools Act, 1925

(c)may make such further enquiry as it thinks fit, as to the suitability of the case for treatment in a Borstal School and shall be satisfied that the character, state of health and mental condition of the offender and the other circumstances of the case are such that the offender is likely to profit by such instruction and discipline as aforesaid.

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State of Tamilnadu - Subsection

Section 8(2)(c) in The Tamil Nadu Borstal Schools Act, 1925