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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(1)Every person ordered to be detained in a certified institution under this Act shall at any time allow his finger prints to be taken, by the District Magistrate or any officer not below the rank of a Magistrate, Second Class empowered by him in this behalf.