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State of Madhya Pradesh - Section

Section 278 in Criminal Courts - Rules and Orders

278.

Section 73 of the Indian Penal Code provides for solitary confinement subject to certain limitations. This form of punishment which is appropriate for the more heinous class of offences under the Indian Penal Code in which rigorous imprisonment can be awarded, cannot be awarded for offences under any special or local Acts, unless it is specifically so provided.Sentence of Fine