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 27A] [Entire Act] State of Madhya Pradesh - Subsection Section 27A(1) in The M.P. Borstal Act, 1928 (1)The State Government may, by general or special order, provide for the removal of any person ordered to be detained to any Borstal Institution or school in any other State with the consent of the Government of that State.
