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Citedby 29 docs - [View All]
Association Of University ... vs State Of Tamil Nadu And Anr. on 7 September, 1990
Sau. Laxmibai Shantaram Doke vs The State Of Maharashtra on 17 August, 2012
Sau. Laxmibai Shantaram Doke vs The State Of Maharashtra on 17 August, 2012
Sau. Laxmibai Shantaram Doke vs The State Of Maharashtra on 17 August, 2012
Sau. Laxmibai Shantaram Doke vs The State Of Maharashtra on 17 August, 2012

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Central Government Act
Section 20 in The Reformatory Schools Act, 1897
20. Determination of license. If during the term of the license the employer named therein dies, or ceases from business or to employ labour, or the period for which the youthful offender has been directed to be detained in the Reformatory School expires, the license shall thereupon cease and determine.