Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(3)In computing the period for which a person is ordered to be detained in a certified institution, there shall be included the period for which he is detained in a receiving centre under the Section.