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] [Entire Act] State of Madhya Pradesh - Section Section 8 in The M.P. Borstal Rules, 1960 8. Temporary detention of Inmates. - Adolescents convicted in any district shall be detained in the local jail until arrangements are made for their transfer to a Borstal Institution.
