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] [Entire Act] State of Haryana - Subsection Section 34(18) in The Punjab Borstal Act, 1926 (18)for regulating the transfer of inmates from one Borstal Institution to another or to an hospital or asylum and from a Borstal Institution to a prison or from prison to a Borstal Institution;
