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 31(2)] [Section 31] [Entire Act] State of Karnataka - Subsection Section 31(2)(h) in Karnataka Borstal Schools Act, 1963 (h)the class or classes (if any) of offenders, who shall not be ordered to be detained in such school;