Section 10(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(2)The following facts on her or his discharge therefrom :-(a)The date of discharge.(b)Reason of discharge.(c)The name, relation, signature and permanent address of the person, if any, who has taken custody of that woman or child.(d)Such other facts as may be prescribed from time to time.
