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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(b) in The M.P. Borstal Rules, 1960 (b)An inmate shall be entitled to a gratuity calculated at the following scale for every 13 marks gained by him during the week and still standing to his credit at the end of it;
