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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(1)The Government shall establish and maintain Mental Health Rehabilitation Centres (referred to hereafter as Rehabilitation Centres) for the admission, treatment, care and safe custody of accused persons or prisoners with mental illness or of, persons acquitted on grounds of unsoundness,at such places as it thinks fit.