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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(7) in The M.P. Borstal Rules, 1960

(7)All other offences against discipline and good order, with the exception of such as must be dealt with by prosecution under the Indian Penal Code.The offences included in sub-heads (1) to (6) and offences under the Indian Penal Code, shall be major Borstal Offences. Those included under sub-head (7) shall be minor Borstal offences.