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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4)(b) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(b)The Superintendent shall also credit all Non-Government money j in the nearest Government treasury by opening a personal ledger account j for each inmate. Such Non-Government money shall not form part of the Welfare Fund.