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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(3)(vi) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(vi)In the event of his/her committing a breach of any of the above conditions, the licence shall be revoked and thereupon the licensee shall be liable to be detained in a Certified Institution till the expiry of the term for which he/she had been ordered to be detained by the Court;