Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1)(b) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(b)Permission may be given for the supply of nonperishable ration articles required for seven to thirty days at a time, for perishable ration articles once a day and for cooked food twice a day. The variety of such cooked food or articles or ration, their quality and quantity as also the time for acceptance at the jail shall be fixed at the discretion of the Superintendent.