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 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(1)At dawn, the inmates of every receiving centre or certified institution shall be marched off to perform their ablutions and a reasonable time shall be allowed for the performance of hygienic duties.