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State of Madhya Pradesh - Section

Section 419 in Criminal Courts - Rules and Orders

419.

The officer recording a notification under Rule 417 shall appoint such period as may be reasonably necessary to enable the convict to take up his residence in the place notified. If the convict does not take up his residence in such place within the period so appointed he shall, not later than the day following the expiry of such period, notify his actual place of residence to the officer-in-charge of the police station within the limits of which he is residing.