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 33 in The Punjab Borstal Act, 1926 33. How punishment of whipping may be inflicted on an inmate. - For the purpose of punishing Borstal Institution offences, whipping shall be inflicted upon the palm of the hand only.
