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 Madhya Pradesh - Section Section 294 in Criminal Courts - Rules and Orders 294. Section 562 (1) of the Code provides in certain circumstances for the release on probation of good conduct of any person under 21 years of age convicted for the first time of an offence not punishable with death or transportation for life.
