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 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(1) in The M.P. Borstal Act, 1928 (1)When any Magistrate, District Magistrate or Court orders an offender to be detained, he or it, as the case may be, shall record the grounds of his/its opinion that it is expedient that the offender be detained.
