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] [Section 34(14)] [Section 34] [Entire Act] State of Haryana - Subsection Section 34(14)(vii) in The Punjab Borstal Act, 1926 (vii)for defining the circumstances and regulating the conditions under which inmates in danger of death may be released;