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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(viii) in The M.P. Borstal Rules, 1960 (viii)If any inmate escapes from the charge of a guardian, the latter shall give immediate information in writing to the District Magistrate, the District Superintendent of Police and the Superintendent of Borstal Institution.
