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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 6 in The Reformatory Schools Act, 1897

6. Requisites of Schools.

Every school so established or used must provide-
(a)sufficient means of separating the inmates at night;
(b)proper sanitary arrangements, water- supply, food, clothing and bedding for the youthful offenders detained therein;
(c)the means of giving such youthful offenders industrial training;
(d)an infirmary or proper place for the reception of such youthful offenders when sick.