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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)The provisions of the Prisoners Act, 1900 and the Madhya Pradesh Jail Manual regarding the visiting hours will not be applicable in the Mental Health Rehabilitation Centres.