Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 16 in The Punjab Borstal Act, 1926 16. Absence under license to be counted towards period of detention. - The time during which an inmate is absent under license from a Bosrtal Institution shall be reckoned as part of the period of detention.
