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State of Madhya Pradesh - Section

Section 406 in Criminal Courts - Rules and Orders

406. As it is essential in the interest of jail discipline that persons on admission should, as far as possible, be placed in the class in which they are likely to remain, the recommendation of the trying Magistrate, or Judge, should be entered on the jail warrant also. District Magistrates are authorized to alter the classification made by Magistrates subordinate to them, pending the orders of the Provincial Government.