Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 24 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

24. Article introduction or removal which are prohibited.

- The introduction or removal of the articles within or out of Rehabilitation Centre without due authority shall be prohibited, in accordance with provisions of Rules 570 to 573 of the Madhya Pradesh Jail Manual except insofar as they are not inconsistent with these rules.