Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Borstal Act, 1928

(3)If security has been required in the course of the same proceedings from two or more persons, in respect of any one of whom the proceedings are referred to the Sessions Judge under sub-section (1), such reference shall also include the case of any other such person, and the provisions of sub-sections (1) and (2) shall, in that event, apply to the case of such other person also.