Section 13A(2) in The Bombay Borstal Schools Act, 1929
(2)Power to accept transfers of offenders from another [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] to a Borstal school in the Presidency.- The officer in charge of a Borstal School established under this Act may, subject to the rules made in this behalf, give effect to any order for the detention therein of any person passed by any authority under any enactment in force in any other [State] [This word was substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] [**] [The word 'British' was omitted, by the Adaptation of Laws Order, 1950.] India [* * * *] [The words 'or in an Acceding State' were omitted, by the Adaptation of Laws Order, 1950.] A person detained in such Borstal School under this provision shall be deemed to be an offender ordered to be detained under the provisions of section 6 and the provisions of this Act shall apply to such person accordingly.]
