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] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)the medical records of the inmates of the Rehabilitation Centres shall be maintained in Form VI of the Mental Health Act, 1987 and other records as may be directed by the psychiatrist of the Rehabilitation Centre.