Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(a) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(a)shall be transferred to a mental hospital, if in the opinion of a psychiatrist the said inmate required further prolonged psychiatric care in an institutional setting.