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 10] [Entire Act] State of Haryana - Subsection Section 10(6) in The Punjab Borstal Rules (6)No inmate should be discharged against his will from Borstal Institution if labouring under acute or dangerous distemper, nor until, in the opinion of the Visiting Medical Officer such discharge is safe.
