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State of Madhya Pradesh - Section

Section 417 in Criminal Courts - Rules and Orders

417.

On the day of release of the convict shall be produced before the District Superintendent of Police, or in his absence before the headquarters inspector, and shall notify to such officer the town or village in which he intends to reside. In the case of a town, the convict shall specify the mohalla or street, and shall give such further information regarding the house in which he intends to reside as may be necessary for its identification.