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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Bharat - Subsection

Section 20(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(2)The rules for the time being in force for the removal of prisoners shall apply to all persons removed under this section.Provided that no order other than an order under this section shall be necessary for the removal of such person.