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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in The M.P. Prisoners' Release on Probation Rules, 1964

(4)An order of revocation of licence shall be in Form 'E' and shall be served upon, the licensee if detained in prison by the Superintendent, and, if not detained in prison by the officer in charge of police station.