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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(3)All inmates, provided they are medically lit, shall ordinarily be required to work for 8 hours on every working day. Exemption from work or reduction in the hours of work may be granted by the Superintendent on the recommendation of the Medical Officer.