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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Madhya Pradesh - Subsection Section 32(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000 (1)There shall be an Advisory Board constituted for all the Mental Health Rehabilitation Centres established by the Government in the State.
