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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Prisoners' Release on Probation Rules, 1964

(2)In dealing with the licensee the guardian, when he is a Probation Officer appointed by the Government, shall be governed by the rules, if any, framed by the Government for the guidance of Probation Officers.