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 840 in Punjab Jail Manual 840. Juveniles not sent to a Reformatory. - Juvenile convicts who are not transferred to a Reformatory School under the provisions of Section 10, Act VIII of 1897, shall, according to their sex, be detained in or transferred to, suitable Jails as laid down in paragraphs 841 and 842.
