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State of Madhya Pradesh - Section

Section 22 in The M.P. Borstal Rules, 1960

22. Transfer of inmates.

- The transfer from one State to another of inmates whose term of detention is about to expire shall be governed by the Rules 1171, 846, 847, 849 and 854 of the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.