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State of Madhya Pradesh - Section

Section 9 in The M.P. Borstal Rules, 1960

9. The admission, removal and discharge of inmates and disposal of their effects.

- The admission, removal and discharge of inmates and disposal of their effects shall be governed by the rules as laid down in Chapter XXIV, Part II, of the Central Provinces and Berar Jail Manual, Volume I, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928