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State of Karnataka - Section

Section 9 in Karnataka Borstal Schools Act, 1963

9. Limitation on powers conferred by section 5.

- Any young offender detained in a Borstal School for failure to furnish security when ordered to do so under section 106 or section 118 of the Code shall be released on furnishing such security or on the passing of an order under section 124 of the Code.