Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Borstal Schools (Amendment) Act, 2001 3 of 2001 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 10-A Andhra Pradesh Borstal Schools (Amendment) Act, 2001 3 of 2001 AN ACT FURTHER TO AMEND THE ANDHRA PRADESH BORSTAL SCHOOLS ACT, 1925. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Borstal Schools (Amendment) Act, 2001. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 10-A :- In the Andhra Pradesh Borstal Schools Act, 1925 (Act No. V of 1926), Section 10A shall be numbered as sub-section (1 of that section and after Sub-section (1) as so renumbered, the following provision shall be added as sub-section (2), namely:- "(2) Notwithstanding anything contained in section 8, the term of detention of an offender who is transferred to the Borstal School under sub-section (1) shall be for a minimum period of two years".