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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(b) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(b)any money or valuables belonging to such person may, with his consent and with the approval of the Superintendent, be delivered to his friends or relatives at any time during the period of his detention, or be hold and the safe proceeds disposed of in such manner as the person may desire;