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State of Madhya Pradesh - Section

Section 23 in The M.P. Borstal Rules, 1960

23. Articles, introduction or removal of which is prohibited.

- The defining of articles, the introduction or removal of which into or out of Borstal Institutions without due authority is prohibited, shall be governed by the Rules 737 to 739 in the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.