Section 19(2)(l) in The Bombay Borstal Schools Act, 1929

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(l)[ the conditions on which an offender may be discharged under section 17A;] [Clause (1) was inserted by Bombay 3 of 1934, Section 6.]

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