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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(2)Every receiving centre and certified institution shall, at least once in every six months, be inspected by the Chief Inspector or Inspector, Assistant Inspector or a Probation Officer.