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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(ii) in The M.P. Borstal Rules, 1960

(ii)The guardian shall arrange for the lodging, clothing and maintenance of the inmate or shall pay such sum as shall be sufficient for the inmate's food, clothing and house rent if he is required to hire a place for his lodging at the wish of the guardian.