Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)The Board of Visitors referred to in sub-rule (1) above shall be set up under the provisions of Section 37 of the Mental Health Act, 1987 and the rules made thereunder insofar as they are not inconsistent with these rules.