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 16] [Entire Act] State of Maharashtra - Subsection Section 16(4) in The Maharashtra Borstal Schools Rules, 1965 (4)Every offender shall, on his admission to a Borstal school, be kept in quarantine for such period, not being less than ten days as the Medical Officer may consider necessary.
