Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (a)the Superintendent may order that the money or valuables found with or on such person be kept in safe custody and handed over to him at the time of his release;
