4. Application of the Prisons Act and the Prisoners Act.
- Subject to any alterations, adaptations and exceptions made by this Act and the rules framed under it, the [Karnataka] [Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973.] Prisons Act, 1963 and the [Karnataka] [Adapted by the Karnataka Adapatations of Laws Order. 1973 w.e.f. 01.11.1973.] Prisoners Act, 1963 and the rules framed thereunder, shall apply in the case of every Borstal School established under this Act, as if it were a prison and the inmates prisoners.
