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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(c) in The M.P. Borstal Rules, 1960 (c)In deciding on the particular industry which any inmate is to be taught the Superintendent shall take into consideration the inmate's previous training, his social status, his physical and mental capabilities and his inclination.
