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(2) in The M.P. Borstal Act, 1928 (2)No order of detention shall be passed under sub-section (3) of Section 5, Section 6 or Section 7 unless the person to be detained has had an opportunity either personally or by pleader of showing cause against such order being made.
