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State of Madhya Pradesh - Section

Section 20 in The M.P. Borstal Rules, 1960

20. Use of arms and fetters.

- The use of arms against any inmate or body of inmates and use of fetters in the case of an outbreak or attempt to escape shall be governed by the Rules 168 to 172 and 1188 to 1193 of the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.