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State of Madhya Pradesh - Section

Section 4 in The M.P. Borstal Act, 1928

4. Borstal Institution open to inspection by members of Legislative Bodies.

- A Borstal Institutions shall be liable to inspection between such times as the State Government may appoint by any member of the Legislative Assembly of the State or by any member of Parliament chosen to represent the whole or any part of the [State] [Substituted by Madhya Pradesh Act No. 23 of 1958.].