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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)On a person being received in such centre or institution, the money, valuables or effects, if any, found with or on him, on search and inspection under Section 18 and taken possession of shall be entered in a register and the entries in the register shall be read over to him, and to token of the correctness of such entries, his signature or thumb impression taken in the presence of the Superintendent.