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

State of Gujarat - Subsection

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

(g)the period for which offenders or any class or classes of offenders may, within the limits fixed by this Act, be ordered to be detained in such School;