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(2) in The M.P. Borstal Act, 1928 (2)The State Government may likewise provide, by general or special order, for the detention in a Borstal Institution of any person from any Borstal Institution or school in any other State.
