Section 17A in The Bombay Borstal Schools Act, 1929
17A. [ Discharge from Borstal School. [Section 17A was inserted by Bombay 3 of 1934, Section 4]
- The [[State] Government] may at any time order any person detained in a Borstal School to be discharged from such School, either absolutely or on such conditions as may be imposed.]
