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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)Such mentally ill prisoner as referred to in sub-rule (1) shall be kept in isolation or removed to a mental hospital, psychiatric ward of a medical college or district hospital as may be directed by the medical officer or the psychiatrist in this regard.