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State of Madhya Pradesh - Section

Section 520 in Criminal Courts - Rules and Orders

520.

The A file of a case in which an order is made for the detention of a person under the Indian Lunacy Act or the Indian Labels Act or for the making over of a lunatic to the custody of a friend or relation under the Indian Lunacy Act shall not be destroyed before the termination of that detention or custody by the death, release or recovery of the lunatic or leper.