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State of Madhya Pradesh - Section

Section 30 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

30. Power of Inspector-General to issue instructions.

- The Inspector-General may with the approval of the Government issue such other general or special instructions as may be necessary for the guidance of the prisons officers.Form[See Sub-paragraph (1) of paragraph 15]Notice(To be written on the lines only)
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(Reserved)  
  Address
Dated To
Internees Letter...................................... .........................................................
From Internee No.................................. .........................................................
Name.................................................... .........................................................
Place..................................................... .........................................................
Censored Sanctioned
Octagon Officer Superintendent  
Internees Letter
From Internee No...................... Name................................................
Date......................20..........  
SanctionedSuperintendent
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To,  
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Notifications[Notification No. Can. 1-74-A(i)-II, dated the 12-2-1974.] [Published in M.P. Rajpatra, Part I, dated 15-2-1974.] - In exercise of the powers conferred by sub-paragraph (2) of paragraph 13 of the Madhya Pradesh Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974, the State Government, hereby authorises all the Civil Authorities in the State for the purposes of the said paragraph.