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 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(3) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000 (3)The Advisory Board shall meet at least once every six months and take steps for running of the Mental Health Rehabilitation Centre.
