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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(4)The rules regarding security and security bonds, as laid down in the Madhya Pradesh Jail Manual and the rules regarding uniform, accountements, ordinance supplies and military training as laid down in the said manual shall apply to Rehabilitation Centre except insofar as they are not inconsistent with these rules.