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 18(5)] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(5)(ii) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (ii)to provide for the welfare and comfort of the inmates of, including those released on licence from the Centre or institution as the case may be.