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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(c) in The M.P. Borstal Rules, 1960

(c)The Superintendents and other officers of the Borstal Institutions shall be subject to the rules laid down in Chapter IX of the Central Provinces and Berar Jail Manual, Volume I, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.