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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(h) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(h)the management and discipline of person detained in a receiving centre or certified institution including the imposition of manual or other work and the awarding of punishment for breach of any rule made under this clause;