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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)The Superintendent shall give timely intimation of the probable date of an inmate release from the certified institution to his relative and invite the relative to come to the institution on that date and take charge of the inmate. If the relative does not come to take charge of the inmate, the inmate shall be taken to his native place by an employee of the institution.