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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(3) in Telangana Borstal Schools Act, 1925

(3)A licence under this section shall be in force until the expiration of the term for which the offender was ordered to be detailed in a Borstal school, unless sooner revoked or forfeited.]