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State of Madhya Pradesh - Section

Section 19 in The M.P. Borstal Rules, 1960

19. Shortening of the periods of detention.

- Shortening of the periods of detention of inmates shall be governed by the rules regulating remissions of sentences as laid down in Chapter IV of Part II of the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.