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State of Madhya Pradesh - Section

Section 402 in Criminal Courts - Rules and Orders

402. A convicted prisoner may be recommended for class "B", if by social status, education or habit of life, he has been accustomed to a superior mode of living, irrespective of the offence committed. The classifying authority may recommend for class "B" a habitual offender also, if in its opinion, the character and antecedents of the prisoner justify it.