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[Cites 0, Cited by 0] [Section 115(3)] [Section 115] [Entire Act]

NCT Delhi - Subsection

Section 115(3)(a) in The Delhi School Education Rules, 1973

(a)with effect from the date of his detention, if he is detained in custody for a period exceeding forty-eight hours on a charge of an offence which in the opinion of the managing committee involves moral turpitude;