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State of Madhya Pradesh - Section

Section 39 in The M.P. Second Extension of Laws Act, 1961

39.

-B. Punishment for escape or attempt to escape from hospital or asylum. - (1) If any prisoner dealt with under Section 39-A escapes or attempts to escape from the hospital or asylum to which he has been sent or when going thereto returning therefrom, he shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.
(2)Such punishment shall be in addition to the punishment for which the prisoner was liable for the offence of which he was already convicted.