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 298] [Entire Act] State of Madhya Pradesh - Subsection Section 298(1) in Criminal Courts - Rules and Orders (1)The most proper subjects for reformatory treatment are those boys who are without proper parental or other control, and who have committed an offence or offences against property.
