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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)the NGO's shall also assist the staff of the Mental Health Rehabilitation Centre for assessment therapeutic services and any other services as mutually agreed upon them.