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 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(6) in The M.P. Borstal Act, 1928 (6)for the selection and appointment of inmates as inmate officers and their punishment, reduction and dismissal and for defining the duties and powers of such officers;
