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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1)(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(a)in case he is undergoing the detention for the first time he has resided in the certified institution for not less than one-third of the term of his detention, and in any other case he has resided in the certified institution not less than two-thirds of the term of detention;