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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(iii) in The M.P. Borstal Act, 1928 (iii)in the case of any person who has been sent to a reformatory school in accordance with the provisions of the Reformatory Schools Act, 1897 (VIII of 1897).
