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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Prisoners' Release on Probation Rules, 1964

(1)Any prisoner eligible for release under these Rules may make an application in Form A to the Superintendent. Such forms shall be printed at the cost of the Government and supplied free of charge to prisoners, to their relatives and persons offering themselves as their guardians.