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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(3)When a licence has been revoked and the person refuses or fails to return to the institution to which he was directed so to return, the Director may, if necessary, cause him to be arrested and to be taken back to the certified institution.