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 2(4)] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(4)(b) in The M.P. Borstal Act, 1928 (b)an offence punishable under Chapter V-A, Chapter VI or Section 153-A of the said Code;