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State of Madhya Pradesh - Section

Section 27 in The M.P. Borstal Rules, 1960

27. Transmission of appeals and petitions from inmates and their communication with their relatives and friends.

- The transmission of appeals and petitions from inmates and their communications with their relatives and friends shall be governed by Rules 888 to 892, 895 to 899, 902 to 910, 911 (i) and 912 to 927 in the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.