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 19D] [Entire Act] State of Telangana - Subsection Section 19D(2) in Telangana Borstal Schools Act, 1925 (2)No punishment shall be awarded to any inmate by any official of the school except by the Superintendent or in his absence the official exercising his functions.
