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State of Madhya Pradesh - Section

Section 407 in Criminal Courts - Rules and Orders

407. The rules contained in Rules 400, 401, 402 and 403 above do not affect the classification of life-convicts by the convicting Court, as prescribed in Rule 414, for the purposes of the jail remission system, irrespective of the fact that the Court has recommended their admission to class "A" or class "B".