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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(e) in The M.P. Borstal Rules, 1960

(e)The remaining tow-third of the money, together with any rewards earned under Rule 10 (ii) and (iii) shall be deposited by the Superintendent in the local Saving Bank. A ledger shall be kept in the office with a debtor and crediting account of each inmate's name, and on Sundays parades he shall be informed of the amount to his credit. The interest granted by the Post Office shall be distributed amongst the inmates borne on the register on the 1st July approximately in proportion to the amount of their deposits