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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)Persons accused of a crime and supposed to be of unsound mind, placed under the observation of a medical officer with training in psychiatry or the civil surgeon under these Rules.