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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(c) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(c)the clothing, bedding or other articles of such persons shall be destroyed if the Superintendent considers it essential on hygienic grounds or considers them to be worthless, or if the clothing and bedding are ragged, and the clothing, bedding or other articles of person found to be suffering from any infections or contagious disease shall be burnt in the presence of the Superintendent;