Legal Document View

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
[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(1)(vi) in The Punjab Borstal Rules

(vi)That he shall not commit any criminal offence punishable by the law of India and shall not associate with men of known bad character.