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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(3)When a Commandant [or a Deputy Commandant] [Inserted by M.P. Act No. 28 of 1987.] or an Assistant Commandant or other officer passes an order under sub-section (1), he shall enter in a book to be kept for the purpose, a brief description of the defaults together with the names of witnesses, explanation of the defaulter and the order of punishment and shall sign and date each such order.