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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(4) in The M.P. Borstal Rules, 1960

(4)It shall be the duty of the parole officer to look after the conduct and welfare of his protege and generally to act in loco parentis. Should the protege's conduct be bad, it shall be duty of the parole officer to report the fact to the District Magistrate.