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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(b) in The M.P. Borstal Rules, 1960

(b)The visiting committee of each institution shall act as an advisory body for recommending the release of inmates. Its proposals for the release of inmates under section 401, Criminal Procedure Code, shall be submitted for the orders of Government through the Inspector General of Prisons.