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

State of Madhya Pradesh - Subsection

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

(iv)The licence shall be cancelled by the Visiting Committee on the recommendation of the Inspector General of Prisons, if the guardian has ill-treated the inmate or inadequately provided for his lodging and maintenance, or for other adequate reason.