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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973

(1)The Chief Inspector may, subject to such conditions as may be prescribed at any time revoke the licence issued under Section 22, and thereupon the released person shall be detained in a certified institution until the expiry of the term for which he had been ordered to be detained.