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 31(2)] [Section 31] [Entire Act] State of Karnataka - Subsection Section 31(2)(f) in Karnataka Borstal Schools Act, 1963 (f)the restriction or prohibition of the supply to or possession by offenders detained in such school of any specified articles or kinds of articles;