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] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000 (2)The provisions of sub-rule (1) shall not apply to the inmates of the Rehabilitation Centres insofar as they deal with the daily routine of the inmates.
