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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(c) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(c)at the time of release of such person the effects, valuables or money kept in safe custody shall be handed over to him under acknowledgment and an entry made in that behalf in the register maintained under Rule 11. Such entry shall be signed by the Superintendent.