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Citedby 14 docs - [View All]
Manuelmony Matriculation School vs The Principal Labour Court on 26 November, 2007
S.Mookiah vs The District Elementary on 28 January, 2011
A. Chelliah And Anr. vs The State Of Tamil Nadu And Ors. on 7 October, 1994
Onkar Nath And Anr. vs Emperor on 9 June, 1936
Kanta Sahgal vs State Of Rajasthan And Ors. on 7 December, 1989

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Central Government Act
Section 28 in The Reformatory Schools Act, 1897
28. Penalty for abetting escape of youthful offender. Whoever abets an escape, or an attempt to escape, on the part. of a youthful offender from a Reformatory School, or from the employer of such youthful offender, shall be punishable with imprisonment for a term which may extend to six months, or with fine not exceeding two hundred rupees, or with both.