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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)When such person is transferred from one receiving centre or certified institution to another, all his effects valuables or money in the custody of the Superintendent shall be sent alongwith him to the Superintendent of the receiving centre or certified institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.