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State of Madhya Pradesh - Section

Section 26 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

26. Application of Jail Manual rules relating to 'Criminal lunatics'.

- Rules 868, 873 to 878 of the Madhya Pradesh Jail Manual relating to 'Criminal lunatics' will apply to the prisoners with mental illness of the Rehabilitation Centre, except that the procedures and forms required would be as per the provisions of the Mental Health Act, 1987.