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 27(1)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1)(b) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(b)during one month immediately preceding, the date of release in the case of a first detention, or during three such months in the case of detention for the second or during fix such months in the case of any subsequent detention, he has not been awarded any disciplinary punishment under any of the clauses (iii) to (vi) of Rule 32 :