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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(d) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(d)to recommend to the Chief Inspector or Superintendent the release on licence in accordance with Section 22, of persons detained in the certified institution;