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 Tamilnadu - Section Section 44 in The Tamil Nadu Borstal Schools Rules, 1938 44. [ [Substituted by G.O. Ms. No. 31, Home, dated 3-1-1952.] All committing magistrates shall furnish the Superintendent of the School as early as possible with a copy of the judgment and a copy of the report of the Probation Officer, which shall be in Form in Appendix I.]
