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 9] [Entire Act] State of Haryana - Subsection Section 9(iii) in The Punjab Borstal Act, 1926 (iii)in the case of any person who has been sent to a Reformatory School in accordance with the provisions of the Reformatory Schools Act, 1897.
