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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(4) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(4)The personnel posted in the Rehabilitation Centres would be required to undergo full time training in a Psychiatric Unit of a Medical College, District Hospital or a Psychiatry' Institute, as may be prescribed, for a minimum period of three months.