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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(3)The Chief Inspector shall not direct transfer of any person to a receiving centre or certified institution not maintained by the State Government in contravention of the terms of any agreement entered into by the Director in respect of such centre or institution.