Nothing in this Act shall affect the provisions of section 31 of the Reformatory Schools Act, 1897 (8 of 1897), or sub-section (2) of section 5 of the Prevention of Corruption Act, 1947 (2 of 1947), 1 * * * or of any law in force in any State relating to juvenile offenders or Borstal Schools.Open in Lexace · Ask the AI about this section
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