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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(f) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(f)to ascertain and communicate to the Chief Inspector whether any person recommended for release is willing to be placed in the charge of or work for any such organization or responsible persons;