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 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(16) in The M.P. Borstal Act, 1928 (16)for declaring the circumstances in which acts constituting both a Borstal Institution offence and an offence under the Indian Penal Code (XLV of 1860) may or may not be dealt with as a Borstal Institution offence;
