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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(3)the NGO's may also be called upon to provide training to the staff posted in the Rehabilitation Centres with a view to enhancing their capacity to effectively deal with the mentally ill inmates and contribute to their rehabilitation.