Section 16 in The M.P. Prisoners' Release on Probation Rules, 1964
16. Repeal and saving.
- The Madhya Bharat Prisoners' Release on Probation Rules, 1954 are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A[See sub-rule (1) of Rule 6][To be supplied to a prisoner, his relative (or his) guardian free of charge].Application by the Prisoner to the Superintendent of A Prison for Release Under Section 2 of the Madhya Pradesh Prisoners' Release on Probation Act, 1954(To be filled in by the prisoner and his guardian)Jail..................................
