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 Karnataka - Section Section 27 in Karnataka Borstal Schools Act, 1963 27. Limitation of hours of work. - No inmate of Borstal School shall be made to work for more than eight hours a day:Provided that extra drill awarded as a punishment under sub-section (1) of section 25 shall not be deemed, for the purpose of this section, to be work.
