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 1] [Entire Act] State of Karnataka - Section Section 3 in Karnataka Borstal Schools Act, 1963 3. Establishment of Borstal Schools. (1)For the purpose of this Act, the State Government may establish one or more Borstal Schools.(2)For every Borstal School a Visiting Committee shall be appointed in such manner as may be prescribed.
